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Patna High Court - Orders

The State Bank Of India & Ors vs Subhash Chandra Das on 29 June, 2011

Author: Prakash Chandra Verma

Bench: Prakash Chandra Verma

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      LPA No.899 of 2010
                     1. The State Bank Of India Local Head Office , Judges
                     Court Road, Patna Through Its Chief Manager
                     2. The Chief General Manager , State Bank Of India
                     Local Head Office, Judges Court Road, Patna
                     3. The General Manager (Operation), State Bank Of
                     India Judges Court Road, Patna
                     4. The Deputy General Manager, State Bank Of India
                     Muzaffarpur Circle, Muzaffarpur
                     5. The Regional Manager (Assistant General Manager)
                     Region-5 And Appointing Authority, State Bank Of
                     India Administrative Office, Muzaffarpur
                     6. The Branch Manager , State Bank Of India
                     Sahadatpur,      P.O.&P.S.Sahadatpur,       Distt-West
                     Champaran(Bettiah).................................appellant
                                            Versus
                     1. Subhash Chandra Das S/O Sri Mukund Lal Das R/O
                     Vill & P.O.Parshauni Farm, P.S.Chautarwa, Distt-West
                     Champaran (Bettiah)...............................respondent
                                        -----------




03/ 29th June 2011              Heard the parties.

                                Upon hearing learned counsel for the

                     appellant and after going through the order dated

                     12.04.2010

passed in CWJC No. 1782 of 2010 by learned single Judge, this Court is of the view that the representation of the appellant shall be decided by the General Manager, State of Bank of India by a judicious order after giving full opportunity of hearing to the 2 appellant as if he is deciding the appeal.

The Appeal is disposed of with the above direction.

(Prakash Chandra Verma, J.) (Aditya Kumar Trivedi, J.) perwez