SUSHILA TIWARY Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal has been preferred by the Legal Heirs of the original writ petitioner, Shri Ravindra Nath Tiwary (hereinafter referred to as "Shri Tiwary") against the judgment dated 3rd May, 2010 passed by the Division Bench of the Patna High Court in L. P. A. No. 762 of 2010, whereby the Division Bench dismissed the appeal and affirmed the order passed by the learned Single Judge wherein the order of termination passed against Shri Tiwary was affirmed.

(3.) Appellant No. 1, Sushila Tiwary is the wife and appellant Nos. 2 to 5, Rajesh, Priyanjali, Sudhansu and Himanshu are the sons and daughter of Shri Tiwary.