CHIEF EXECUTIVE OFFICER, CONTAI COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LTD Vs. ALOK BHUNIA & ORS

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.) Affidavit of service filed in Court today in terms of our earlier order dated 20th February, 2019, indicates that the respondent/writ petitioner has been duly served. However, even at the time of second call, the said respondent/writ petitioner remains unrepresented.

(3.) The issue before us in the present appeal is in respect of an order dated 21st December, 2018, passed by a learned Single Judge in WP 25790 (W) of 2018 (Alok Bhunia vs. Addl. Registrar of Co-operative Societies (Long Term) & Ors.)