MARWAR GRAMIN BANK Vs. RAM PAL CHOUHAN

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the correctness of the judgment rendered by a Division Bench of the Rajasthan High Court, Jodhpur allowing the D.B. Civil Special Appeal (Writ) No. 617 of 2003 filed by the respondent. By the impugned order the High Court held as follows:

(3.) On 27-9-2004 notice was issued by this Court limited to sustainability of High Courts judgment vis-a-vis charge Nos. 6 and 7.