JAGADISH CHANDRA Vs. UCO BANK

JUDGEMENT

(1.) Heard Mr. N. Nath, the learned counsel for the appellant and Mr. M. Sharma, the learned counsel appearing on behalf of the respondent Nos.1 to 4.

(2.) The instant appeal is directed against the judgment and order dtd. 24/11/2022 passed by the learned Single Judge in WP(C) No.4982/2018 whereby the writ petition was partly allowed.

(3.) In order to decide the legality of the impugned judgment and order, this Court finds it relevant to take note of the brief facts leading to the filing of the instant appeal.