Subrata Talukdar, J. - (1.) This writ petition pertaining to the year 2006 came up for final adjudication in 2020 before this Court after being taken up for consideration last in 2014.
(2.) Both the parties, i.e. the Petitioner and the Respondent/The State Bank of India (for short SBI) were exhaustively heard.
(3.) The factual background to the dispute is as follows.;