MOTI LAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Constitution of India.

(2.) The brief facts are as under :

(3.) The contention of the learned counsel for the petitioner is that the order passed by the appellate authority is non-speaking order and as such it cannot be sustained. He has also raised certain other points with regard to the original order passed by the punishing authority.