MANAGING DIRECTOR, UTTAR PRADESH SAHKARI GRAM VIKAS BANK LIMITED AND ORS. Vs. CHANDRA BHAN SINGH AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) Abatement is set aside. On the oral prayer, delay in filing the application for substitution is condoned. The application for substitution is allowed and the legal representatives of the deceased respondent no.1-Chandra Bhan Singh are brought on record.

(3.) The appellant-Bank assails the Judgment and Order dated 08.12.2017 of the Division Bench of the High Court affirming the Order of the Single Judge dated 22.09.2017.