VINOD KUMAR Vs. THE STATE BANK OF INDIA

JUDGEMENT

(1.) The defects stand overruled.

(2.) The lawyers are not appearing due to abstention from judicial work.

(3.) On an examination of the pleadings and the averments made in the writ petition, as also looking into the materials available on record and after hearing the parties present in person, this Court finds that the controversy is covered by the judgement of this Court in Ashish Kumar and Ors. v. The State Bank of India and Ors. (S.B. Civil Writ Petition No. 4304/ 2018 decided on 31.05.2018), relevant portion of which reads as under:-