JITENDRA KUMAR Vs. SIWAN CENTRAL

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel appearing for Siwan Central Co -operative Bank.

(2.) PETITIONER has filed this application for quashing the entire certificate proceeding of Misc. Case No. 45 of 2003 -04 as well as the order dated 3.8.2005 passed by the Certificate Officer remanding the petitioner to civil prison for a period of 179 days.

(3.) ACCORDINGLY this application is being disposed of in terms of the order passed in C.W.J.C. No. 8683 of 2005 and L.P.A. No. 1429 of 2005. Accordingly the entire certificate proceeding of Misc. Case no. 45 of 2003 -04 pending before the Certificate Officer. Siwan Central Cooperative Bank is quashed. This application is allowed.