- (1.) Whether the writ petition is maintainable within the territorial jurisdiction of Calcutta High Court or not.
(2.) In this writ petition initially Hon'ble Justice D. K. Seth was pleased to pass an interim order to the extent inter alia that the inquiry proceedings shall remain stayed till 14th December, 2001. Subsequently, interim order was extended time to time and thereafter by judgment and order dated 27th March, 2002. His Lordship Hon'ble Justice D. K. Seth disposed of the writ petition by deciding inter alia that the petitioner having tendered resignation, it is not necessary to take any action, though however, a notice of show-cause was issued on 14th September, 2001 but no further steps were taken until 6th September, 2001. In the meantime an application being CAN 3293 of 2002 was filed on behalf of the Bank praying inter alia for recalling and/or suitable modification of the orders dated November 23, 2001, December 5, 2001, December 19,2001 and January 28,2001.
(3.) As stated above, His Lordship Hon'ble Justice Seth disposed of the writ petition by order dated 27th March, 2002.;