ANUP ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have noted the endorsement made by the Additional Stamp Reporter and perused the file. We do not notice any defect which requires rectification. 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.

(2.) The instant appeal arises out of a judgment and order dated 19th July, 2018, passed by a learned Single Judge in WP 25371 (W) of 2017 (Anushree Giri (Karan) vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition.

(3.) The appellant before us was the private respondent no.5 in the writ proceeding.