Biswanath Somadder, J. - (1.) The appeal stands admitted upon condonation of a day's delay.
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(3.) The instant appeal arises out of a judgment and order dated 5th February, 2019, passed by a learned Single Judge in WP 682 (W) of 2019 (Juvviguntia Sundara Sekhar vs. Bank of Baroda & Anr.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with certain directions upon the concerned Bank.;