DURGA HOTEL COMPLEX Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Both the appeals have been heard together and are being disposed of by this common order.

(2.) Both the appeals arise out of "common order dated 23-1 -2004 passed by the learned single Judge, whereby he has set aside the award dated 30-3-2002 passed by the Bank- ' ing Ombudsman on the ground that the relief granted by him is beyond the power vested in him. Two writ applications were filed before the learned single Judge. C.W.J.C. No. 10756 of 2002 was filed by the appellant M/s. Durga Hotel Complex against the respondent State Bank of India to carry out the directions given by the Banking Ombudsman by his order dated 30th March, 2002. C.W.J.C. No. 1882 of 2003 was filed by the Respondent State Bank of India challenging the aforesaid award.

(3.) Learned single Judge heard both the matters together and dismissed the writ application filed by the appellant and allowed the writ application filed by the Bank. L.P.A. No. 313 of 2004 arises out of an order passed in C.W.J.C. No. 1882 of 2003 and L.P.A. No. 309 of 2004 arises out of an order passed in C.W.J.C. No. 10756 of 2002.