RESERVE BANK OF INDIA Vs. PREM SUKH

JUDGEMENT

(1.) THIS appeal has been filed by the State aggrieved by the impugned order of the division Bench.

(2.) IN view of the short order that we propose to pass, it may not be necessary to recite the entire facts leading to the filing of this appeal and also we are not prepared to deal with the question of law that has been raised before us by Mr. R. N. Trivedi, learned senior counsel appearing for the appellant.