BANK OF INDIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the orders dated 20-5-1992, 20-6-1992 and 29-6-1992 passed in C.R. No. 112/92 by the Chief Judicial Magistrate, Hazaribagh. By the said orders the petitioner- Bank ha6 been directed to release an amount of Rs. 33,256, 10 paise, which is lying in deposit with the Bank, in favour of opposite party No. 2.

(2.) The learned counsel for the parties have been heard.

(3.) The only submission raised on behalf of the petitioner is that the impugned orders have been passed without giving an opportunity to it of being heard.