Debasish Kar Gupta, C.J. - (1.) In re: C.A.N. 7279 of 2018 None appears on behalf of the respondent/Bank when the matter is called on. No accommodation is prayed for.
(2.) Let the affidavit of service filed in Court today be kept with the record.
(3.) This is an application which arises out of an appeal preferred against a judgment and order dated July 24, 2017 passed in the matter of Jayanta Mondal v. United Bank of IndiaOrs.(In re: W.P. 19089(W) of 2017). By virtue impugned judgment and order, the writ application of the appellant was dismissed.;