CANARA BANK Vs. TARAKA PRABHU PUBLISHERS PVT LIMITED

JUDGEMENT

(1.) Canara Bank, represented by its Senior Manager, Narayanaguda, Hyderabad, has filed Writ Appeal No. 682/90 against the order dated 16-5-1990 made in W. P. M. P. No. 8409/90 in W.P. No. 6601/90 granting an interim direction against the appellant Bank thereby restraining it from transferring any amount deposited by the petitioner-company in its current account to the loan account and to allow the petitioner-company to operate the current account.

(2.) When the matter came up for consideration before us it was deemed fit and proper to direct that the Writ Appeal as well as Writ Petition No. 6601 of 1990 may be posted for final hearing together so that the matter may be decided once and for all. Therefore, this judgment is being passed after the combined hearing of Writ Appeal No. 682/90 and Writ Petition No. 6601/90.

(3.) It would be appropriate to refer to the affidavit filed in support of the writ petition for narration of essential facts of the case.