Biswanath Somadder - (1.) Let the certified copy of the impugned judgment and order handed-up be kept with the record.
(2.) In spite of service of notice, the respondent nos. 5 and 6 remain unrepresented even at the time of second call.
(3.) The instant appeal arises out of a judgment and order dated 22nd February, 2019, passed by a learned Single Judge in WP 22938(W) of 2018 (State Bank of India vs. District Magistrate, Purba Medinipur & Ors.), whereby the writ petition of the State Bank of India was dismissed for such reasons as stated therein.;