Arijit Banerjee, J. - (1.) By consent of the parties, both the appeal and the application are taken up for hearing.
(2.) The writ petitioner/appellant approached the learned single Judge with the grievance that his credit card had been stolen and had been used unauthorisedly and, as such, he is not liable to make payment on that account to the respondent-bank. It was submitted on behalf of the respondent-bank by the learned counsel that the respondent-bank has already assigned the writ petitioner/ appellant's account in favour of an Arcil Company in the year 2010. Considering that transactions were of 2005 and the bank had transferred the account to an Arcil Company, the learned Judge disposed of the writ petition without passing any order.
(3.) Being aggrieved, the writ petitioner is before us by way of the present appeal.;