PUNJAB NATIONAL BANK Vs. C S SANON

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 24.7.2001 by which he has allowed the writ petition. By the aforesaid judgment dated 24.7.2001, 27 writ petitions were disposed of.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.