SHAILESH BINDUA Vs. BANK OF INDIA

JUDGEMENT

(1.) Appellant Shri Shailesh Bindua is present in the Court. He submits that left leg of the counsel Shri Narmada Prasad Choudhary is fractured. That his son Shri Amit Choudhary, who is also an Advocate in the Court is busy to attend his father.

(2.) Heard appellant in person.

(3.) Assailing the order dtd. 21/12/2022 passed by the learned Single Judge in disposing off the Writ Petition No.23594 of 2022, the writ petitioner is in appeal.