Calcutta High Court
Ashok Kumar Singh vs Vijaya Bank on 10 January, 2011
Author: Tapen Sen
Bench: Tapen Sen
WP No. 2177 of 2005
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
ASHOK KUMAR SINGH Petitioner
Versus
VIJAYA BANK Respondent
For Petitioner : Mr. Uddalok Bhattacharyya, Advocate For Respondents No. 1 to 4 : Mr. Manoj Kumar Singh, Advocate BEFORE:
The Hon'ble JUSTICE TAPEN SEN Date : 10th January, 2011.
The Court : Reference be made to the Order dated 12.2.2010 of the Hon'ble Mr. Justice Anirudddha Bose which is self-explanatory. Both the learned Counsel appearing for the parties today however submit that the matter was heard at length by the Hon'ble Mr. Justice Maharaj Sinha. They accordingly pray that this case be released from this Court so that it can be placed before the Hon'ble Chief Justice for assignment.
In view of such a joint prayer, let this case be released from this Court for being placed before the Hon'ble Chief Justice.
All parties concerned are to act on a Photostat signed copy of this Order on usual undertakings.
(TAPEN SEN, J.) M.Sen