SATISH GIRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Parth S.A. Swaroop Pati, learned counsel has submitted that he has put his appearance through a caveat petition being Cvt. No.164 of 2019 by showing the respondent-Bank as necessary party.

(2.) Mr. Sumeet Gadodia, learned counsel for the petitioners has submitted that the respondent-Bank being a necessary party has already been impleaded as respondent to the proceeding.

(3.) This Court after hearing the learned counsel for the parties on this application is of the view that since the respondent-Bank has already been impleaded as party to the proceeding, therefore, no order is required to be passed in the instant caveat application.