MUSARAF HOSSAIN Vs. PASCHIM BANGA GRAMIN BANK

JUDGEMENT

(1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.

(2.) The instant appeal arises out of an order dated 8th February, 2019, passed by a learned Single Judge in WP 2019 (W) of 2019 (Musaraf Hossain vs. Paschim Banga Gramin Bank & Ors.).

(3.) By the impugned order, the writ petition was dismissed for such reasons as stated therein.