SHEROOR MOHANDAS SHETTY Vs. BANK OF RAJASTHAN LTD.

JUDGEMENT

(1.) Leave granted.

(2.) It appears that the Debts Recovery Tribunal has passed a decree against the appellant. Full satisfaction of the decree is awaited. It also appears that for recovery of decretal arrears, the appellant is sought to be arrested and detained in a civil prison. At this stage, the appellant has approached the High Court.

(3.) On 19.08.2004, while granting interim relief to the appellant, the High Court directed, inter alia,