Kailash Prasad Deo, J. - (1.) Let this case be listed along with B.A. No.3363 of 2018 and A.B.A. No.1522 of 2018.
(2.) The Court has put a query with the learned counsel for the petitioner, whether being a Branch Manager the petitioner is ready to return the money or not, upon which the learned counsel prays for time to seek instruction.
(3.) Call for the case diary from the court concerned.;