R. LAKSHMIDEVAMMA Vs. AUTHORIZED OFFICER PUNJAB NATIONAL BANK

JUDGEMENT

(1.) IN these cases, the petitioner has called in question the validity of the order at Annexure -F dated 11.11.2009 in IA -1436/2009 in IR -573/2008, whereby the application of the petitioner for refund of the amount in a sum of Rs. 7.5 lakhs with accrued interest thereon has been dismissed.

(2.) THE fourth respondent had availed certain financial assistance from the Punjab National Bank and the second respondent was the guarantor for the loan transaction. The property in question was offered as security by the second respondent in favour of the bank.

(3.) I have heard the learned counsel for the parties.