HADIM JIGDONG KACHARI Vs. UCO BANK

JUDGEMENT

(1.) Considering that this writ petition is pending since the year 2014 and the pleadings having been completed, the same is taken up for disposal at the admission stage.

(2.) I have heard Shri N Alam, learned counsel for the petitioner whereas Shri PC Goswami, learned counsel has represented the respondent-UCO Bank.

(3.) None has appeared for the respondent nos. 2, 3 and 4. So far as the respondent nos. 3 and 4 are concerned, there is endorsement from the Lawazima Court that service is complete. As far as the respondent no. 2 is concerned, though no such direct endorsement is there, the petitioner by means of an additional-affidavit has stated that in none of the previous proceedings connected between the parties, those three respondents have ever appeared.