S.V. SANKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The intra-Court Appeal arises out of the order dated 15.11.2017 in W.P. No. 1839 of 2017 passed by the Learned Judge of this Court dismissing the Writ Petition filed by the Appellant.

(2.) During the earlier hearing on 15.02.2019, this Court had passed the following self-explanatory order:-

(3.) When the matter is taken up for hearing today, it is informed by both sides that the Appellate Authority of the Respondent/Bank, viz., the Chief General Manager, State Bank of India, Local Head Office, Chennai had passed an order on 28.03.2019, which reads as follows:-