PUNJAB NATIONAL BANK Vs. RAJAT BAHAL

JUDGEMENT

(1.) Heard.

(2.) As above mentioned four revisions have arisen out of common impugned order dated order dated 16.4.2010, passed by State Commission, Haryana and common questions of fact and law are involved, therefore we proceed to decide these revisions, vide this common order.

(3.) Brief facts of present revision petitions are as under;