AGRANI BANK Vs. ANSARUL HOQUE

JUDGEMENT

(1.) This appeal by leave is directed against the judgment and order dated 9-1-2001 of the High Court Division passed in Writ Petition No. 5543 of 2000 making the Rule absolute.

(2.) The respondent No. 1 filed the above writ petition impleading therein the appellant Bank and the Attorney-General as respondent Nos. 1 and 2 stating as follows:

(3.) The petitioner prayed for issuing a Rule on the following terms: