LAWS(CHH)-2022-11-117

VIJAY KUMAR UPPAL Vs. DURG RAJNANDGAON GRAMIN BANK

Decided On November 03, 2022
Vijay Kumar Uppal Appellant
V/S
Durg Rajnandgaon Gramin Bank Respondents

JUDGEMENT

(1.) Heard Mr. Shashank Thakur, learned counsel, appearing for the appellant/writ petitioner. Also heard Mr. N. Naha Roy, learned counsel, appearing for the respondents.

(2.) This appeal is presented against an order dtd. 15/2/2019 passed by the learned Single Judge in WP(S) No. 579 of 2010, whereby the writ petition filed by the appellant-writ petitioner was dismissed.

(3.) At the outset, it will be relevant to state that translated version in English of documents in Hindi had been furnished by the learned counsel for the petitioner and the same has been relied on in this judgment.