CHANDRA NATH BHATTACHARYA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner is aggrieved by an order dated March 22, 2018 (wherein the expression "Award" has been used), passed by the Arcs, Kolkata Range, under the provisions of section 139 of the WBCS Act, 2006 (for short "the 2006 Act").

(2.) The petitioner has argued before this Court that he has not been served with either a demand notice, much less notice of the proceeding under section 139 of the 2006 Act.

(3.) Counsel for the Co-operative Bank produces notices duly received by and/or on behalf of the petitioner at the address mentioned in the records of the Bank.