REKHA ROY Vs. MANAGER

JUDGEMENT

(1.) Let a photocopy of the receipt issued by the State Legal Services Authority, West Bengal, for payment of costs, in terms of our order dated 28th February, 2019, be kept on record.

(2.) The appeal is treated as on day's list and taken up for consideration along with the application for stay.

(3.) The instant appeal arises out of an order dated 15th February, 2019, passed by a learned Single Judge in W. P. 3246 (W) 2019 (Smt. Rekha Roy & Anr. vs. The Manager, State Bank of India, Nager Bazar Branch, Kolkata & Ors.). By the impugned order, the learned Single Judge proceeded to dismiss the writ petition for such reasons as stated therein.