TARAKA PRABHU PUBLISHERS PRIVATE LIMITED Vs. CANARA BANK

JUDGEMENT

(1.) The Canara Bank, represented by its Senior Manager, Narayanaguda, Hyderabad, has filed Writ Appeal No. 682 of 1990, against the order dated 16/05/1990, made in WPMP No. 8409 of 1990 in W.P. No. 6601 of 1990 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 of 1990 and Writ Petition No. 6601 of 1990.

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