MD. TASAUVER ALAM Vs. STATE OF BIHAR.

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned AC to AAG 5 for the State and Mr. Anjani Kumar, learned senior counsel along with Mr. Shailendra Kumar Singh, learned counsel for the Bihar State Food and Civil Supplies Corporation Limited (hereinafter referred to as the 'Corporation').

(2.) Despite service of notice and name of learned counsel appearing for the Co-operative Bank Limited, Katihar (hereinafter referred to as the 'Bank') nobody appeared when the matter was taken up and heard.

(3.) The petitioners have moved the court for the following relief: