ASSAM GRAMIN VIKASH BANK Vs. BABITA GUPTA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 9/3/2021 passed by the learned Single Judge in Writ Petition (Civil) No. 1697/2018, the original respondents have preferred this writ appeal.

(2.) Heard Mr. S. Dutta, learned senior counsel assisted by Ms. S. Mochahari, appearing for the appellant, and Ms. D. Borgihain, learned counsel, with Ms. G. Purkayastha, appearing for the respondent.

(3.) The following noteworthy facts arise out of this appeal: