SONU KAUSHAL Vs. HIMACHAL PRADESH GRAMIN

JUDGEMENT

(1.) This petition coming on for admission this day, the Court passed the following:

(2.) I have heard Mr. Bhupinder Pathania, learned counsel for the petitioner, and Ms. Devyani Sharma, learned counsel for the respondent-Himachal Pradesh Gramin Bank.

(3.) Ms. Devyani Sharma, learned counsel for the Bank, has opposed this petition on various grounds, including non-filing of the impugned order. She has also argued that on merits, this petition cannot be entertained because the only proceedings the bank has initiated, at this stage, is recovery of compensation in accordance with law.