MINA SINGHANIA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Petitioner in both the writ petitions is the same and therefore they are taken up together. The grievance is also the same and relating to the same set of events.

(2.) With the, consent of the parties, these applications are being disposed of at this stage itself.

(3.) Petitioner had taken on different dates two term loans from the respondent-State Bank of India, Bhagalpur Branch. They were on different terms and conditions granted on different dates for different amounts.