SRI SITA MAHALAKSHMI RICE TRADERS Vs. CANARA BANK

JUDGEMENT

(1.) Inasmuch as the parties in these writ petitions are common and the reliefs sought are interrelated, both the writ petitions are heard together and are being disposed of by this common order.

(2.) The contents of the petitions can briefly be summarized as under:

(3.) The contents of the counter-affidavits filed by respondent bank can be summarized as under: