BACHUBHAI THAVRAJI DAMOR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The petitioner, by way of the present petition under Article 226 of the Constitution of India, has prayed for issuance of an appropriate writ/order for quashing and setting aside the orders dated 28.06.2006, 04.07.2006 and 08.11.2006.

(2.) Heard learned advocate for the petitioner as well as learned advocate for the respondent-Bank.

(3.) The short question which arises for consideration before this Court is as to whether two separate penalties can be imposed in respect of each charge levelled against the delinquent. In the instant case, by order dated