UTTAR BIHAR GRAMIN BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner in C.W.J.C. No. 1009 of 2022 has prayed for the following relief(s):

(2.) Learned counsel for the parties jointly pray that the present petitions be disposed of in terms of the directions dated 4th of May, 2022, issued by Hon'ble the Apex Court in Civil Appeal No. 3005/2022, titled as Union of India and Ors. Vs. Ashish Agarwal and other analogous cases.