KIRAN SHARMA Vs. SATNAM SINGH & ORS

JUDGEMENT

(1.) Let the affidavits of service filed in Court today be taken on record.

(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(3.) The instant appeal arises out of a judgment and order dated 29th November, 2017, passes by a learned Single Judge in WP 2209 (W) of 2016 (Sri Satnam Singh vs. The State of West Bengal & Ors.).