BANK OF INDIA & ORS Vs. SHILTU SHAW

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 a judgment and order dated 4th December, 2018, passed by a learned Single Judge in WP 22213 (W) of 2018 (Shiltu Shaw vs. Bank of India & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with certain directions.

(3.) The instant appeal has been preferred by the concerned Bank, namely, Bank of India, its Zonal Manager and the Branch Manager, Narendrapur Branch.