SHAIKH TASNIMUDDIN ILMUDDIN Vs. PRADEEP SRIVASTAVA

JUDGEMENT

(1.) By the way of this under Article 226 of the Constitution of India the petitioner is challenging the order of the Appellate Authority dtd. 26/11/2018 by which the appellate Authority has confirmed the order of dismissal dtd. 23/6/2000.

(2.) Facts in brief as set out in the earlier rounds of litigation at the hands of the Petitioner have been elicited in one of the Oral Order dtd. 24/8/2018 passed in Letters Patent Appeal No.1085 of 2017 by the Division Bench of this Court and therefore to avoid duplicity, the Order dtd. 24/8/2018 is reproduced hereunder:

(3.) What is evident from reading the aforesaid order is that the Division Bench quashed the order of the Appellate Authority and directed the Bank to hear the Appeal afresh. It is after this order dtd. 2/08/2018 that the Appellate Authority passed the impugned order.