STL GLOBAL LTD Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 29th September, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.7354/2013 preferred by the appellant. We heard the senior counsel for the appellant at length on admission and reserved judgment.

(2.) The writ petition from which this appeal arises was filed to:

(3.) It is inter alia the case of the appellant / writ petitioner that: