Biswanath Somadder, J. - (1.) On 8th August, 2019, this Court passed the following order:- "Let the affidavit of service filed in Court today in terms of this Court's order dated 31st July, 2019, be taken on record. Perusing the same, it appears that the respondent/writ petitioner has been effectively served. In spite of such service, the respondent/writ petitioner remains unrepresented even at the time of second call. We give the respondent/writ petitioner another opportunity to be represented when the matter is next taken up for consideration. As such, we adjourn the matter till 19th August, 2019."
(2.) Even today at the time of second call, the respondent/writ petitioner remains unrepresented. An affidavit of service filed in Court today indicates that the respondent/writ petitioner has been communicated, once again.
(3.) This appeal arises out of a judgment and order dated 18th June, 2019, passed by a learned Single Judge in WP 7480 (W) of 2019 (Apratim Mukherjee vs. State Bank of India & Ors.) and has been preferred by the State Bank of India and some of its officers.;