STATE BANK OF INDIA Vs. KH BOBI SINGH

JUDGEMENT

(1.) Writ Appeal No. 355/95 has been preferred by the State Bank of India and Writ Appeal No. 109/95 has been preferred by the writ petitioner. In both the Writ Appeals the impugned order dated 1.9.95 passed by the learned Single Judge in C.R. No. 1868/90/675/90 has been assailed.

(2.) We have heard Mr. Y. Imo Singh, learned counsel for the appellant in W.A. No. 155/95 and Mr. Kerani Singh, learned counsel for the respondents. We have also heard Mr. S. Jayanta, learned counsel for the appellant in W.A. No. 109/95 and Mr. Y. Imo Singh, learned counsel for the respondents.

(3.) Facts leading to the filing of the present Writ Appeals may be summarily recited strictly for the purpose of disposal of these two Writ Appeals.