JAMMU AND KASHMIR BANK Vs. B R GUPTA

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) ON a consideration of the matter we are in agreement with the view taken by the learned Single Judge of this Court and the Andhra Pradesh High Court that Jammu and Kashmir Bank is an instrumentality of the State, With all respect we do not agree with the Jammu and Kashmir High Court which took a contrary view in Jagdish Chander Gupta v. Jammu and Kashmir Bank Ltd., AIR 1986 J and K 1. Accordingly, we dismiss the appel in limine.