MEENA JHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Moulik, learned Senior Counsel assisted by Mr. Ranjeet Prasad for the petitioner, Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim and Mr. J.K Chandak, learned Counsel for respondent bank.

(2.) Initially, an application for amendment of the Writ Petition was filed, which was registered as I.A No.07/2019 and the same was allowed by the order dated 13.03.2019. Consolidated amendment Writ Petition was filed but there were certain mistakes in the same and therefore, an application praying for time for rectifying mistakes in the amended Writ Petition and to refile the same was filed and the said application was registered as I.A No.09/2019. The said application was allowed by the order dated 06.08.2019 on cost of Rs.5,000/-.

(3.) Subsequently, another application was filed, registered as I.A No.10/2019 for correction of the mistakes in the amended Writ Petition in terms of the order dated 11.06.2019, 06.08.2019 and 06.09.2019. The said application was allowed to be withdrawn with liberty to file a fresh application on the prayer of learned Senior Counsel for the petitioner by an order dated 25.10.2019.