PUNJAB NATIONAL BANK Vs. SH K S RAJPUT

JUDGEMENT

(1.) Appellant Punjab National Bank, in this letters Patent Appeal filed under clause X of the Letters patent against judgment dated May 14, 1996 rendered by learned Single Judge, calls in question the conclusions on two points as raised by the counsel representing the petitioner and as noticed by the learned Single Judge. The conclusions on the said two points, as drawn by the learned Single Judge, read as follows :-

(2.) Obviously, if the appellant-Bank succeeds in its endeavour to set aside the conclusions noted above, it also prays for setting aside the directions issued by the learned Single Judge that followed in the operative part of the judgment on the basis of the conclusion, referred to above. The directions issued by the learned Single Judge, read as follows :-

(3.) Even though the facts have been given in sufficient details in the judgment rendered by the learned Single Judge, it shall yet be essential to reiterate the same, though in brevity.