Biswanath Somadder, J. - (1.) The appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal has been preferred against an order dated 10th November, 2017, which was passed by a learned Single Judge in W. P. 26403 (W) of 2017 (Bhuban Chandra Jana vs. State of West Bengal & Ors.).
(3.) None appears in support of the instant appeal even at the time of second call.;