RAJIB LOSON SHARMAH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Mr. A.K. Purkayastha, learned counsel for the petitioner pleads no instructions and wants to withdraw from the case as he had got no instructions from his client. We record his statement.

(2.) We have perused the records of the case with the assistance of Mr. Manoj Kr. Das, learned counsel appearing for the respondent Bank.

(3.) On 20th August, 2013, this Court was pleased to pass the following order: