MEHAMUD RAHAMAN Vs. MD. ABU NASHIM BAIDYA

JUDGEMENT

(1.) Ms. Chama Mookherji Ms. Paramita Pal .. For the State 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 and disposed of by this common order.

(2.) Affidavit-in-opposition to the stay application filed on behalf of the respondent no.1/writ petitioner is kept with the record.

(3.) Learned counsel for the State has supported the appellant and has also prayed for setting aside of the impugned order of the learned Single Judge.