(1.) 1. Heard.
(2.) THIS case shows the bizzare state of affairs prevailing at certain levels in the State and unfortunately caused by executive who though love to accept responsibility but hate to execute it responsibly.
(3.) HEARD Shri Partha Sarthy, learned Counsel in support of the writ application and Shri Amanullah, learned S.C. 17 appearing for the State. No one appears for respondent No. 3-Punjab National Bank though the name of their counsel Shri Sunil Kumar Singh No. 1 appear who has been served with a copy of the writ application.