ICICI BANK LTD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is a reference made by an order of an Hon'ble Division Bench passed on the 9th of September, 2005.

(2.) The reference was made in a Habeas Corpus Writ Petition No. 58318 of 2005. In the first two paragraphs of the referring judgment, their Lordships said as follows:-

(3.) In the concluding portion where the reference was ordered, their Lordships said as follows:-