JHARKHAND RAJYA GRAMIN BANK Vs. ARUN KUMAR SINHA

JUDGEMENT

(1.) It has been submitted by the learned counsel for the appellant that the respondent nos.2 and 3, the respondents in the writ petition, have been impleaded as proforma respondent nos.1 and 2.

(2.) The assertion so made has not been disputed by the learned counsel for the respondent-writ petitioner.

(3.) Considering the aforesaid fact and taking into consideration the order passed by the learned Single Judge dtd. 22/2/2021 in I.A. No.754 of 2021, permission sought for, is hereby, allowed.