Hriday Narayan Singh vs State Bank Of India & Ors
2021 Latest Caselaw 106 Cal

19 08.01.2021
Sc
                                  W.P.A. 18614 OF 2019
                                     ----------------------

(Through Video Conference) ,

Hriday Narayan Singh Vs.

State Bank of India & Ors.

Mr. Biswaroop Bhattacharyya Mr. Dipayan Kundu.

... For the Petitioner Mr. Amitesh Banerjee Mr. Tarak Karan.

....For the Respondents/ State.

Mr. Meghnad Dutta Mr. S. Rudra.

....For the Respondent No. 4.

Mr. Ayan Banerjee .. For the Respondents No. 5 & 6.

Mr. Biswaroop Bhattacharyya, learned counsel

appearing on behalf of the writ petitioner has made

certain submissions today. However, he wishes to add

and supplant his submissions on an adjourned date.

Mr. Meghnad Dutta, learned counsel appearing on

behalf of the respondent no.4 raises a preliminary

objection.

Mr. Amitesh Banerjee, learned counsel appearing

for the State submits that the judgment cited by him has

hit the nail on the head and, therefore, this writ petition

should be dismissed in limine.

Accordingly, this matter is adjourned and shall

appear next week.

(Shekhar B. Saraf, J.)