PUNJAB NATIONAL BANK Vs. ARTI SHARMA

JUDGEMENT

(1.) THIS intra -court appeal impugns the order dated 28th October, 2014 of the learned Single Judge of this Court of allowing W.P.(C) No.7734/2011 filed by the three respondents, by directing the appellant Bank to defreeze the account of the respondents with the appellant Bank.

(2.) IT is the case of the appellant Bank in the memorandum of appeal:

(3.) THE learned Single Judge, in the impugned order, has reasoned: