MOKSHADA SHARMA KATAKI Vs. ASSAM GRAMIN VIKASH BANK

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 1/10/2018 passed by the learned Single Judge in WP(C) No. 4564/2016, the appellant/original petitioner has preferred this intra-Court appeal.

(2.) The following facts emerge from the records of the appeal:

(3.) We have heard Mr. K. Sarma, learned counsel assisted by Mr. D. Das, learned counsel for the appellant and Mr. S. Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the respondents. The original records of enquiry were produced by the learned counsel for the respondents in a sealed cover.