VIJAYA BANK Vs. SOUMENDRA MAJUMDAR

JUDGEMENT

(1.) HEARD Mr. R. Iralu, learned counsel for the appellants. None has appeared on behalf of the respondents.

(2.) BY order, dated 9. 6. 05, WP (C) No. 25 (K)/02 was disposed of by a learned Single Judge of this Court with the following directions:

(3.) THE material facts and relevant circumstances, which led to the said directions have been stated in the impugned judgment and order, dated 9. 6. 05, and we reproduce the same hereinbelow :