H. K. Sema, J. - (1.) Leave granted.
(2.) The challenge in these appeals is to the order dated 7.12.2005 passed by the Division Bench of the High Court of Delhi, whereby the appeal preferred by the respondent-bank was allowed by setting aside the order dated 28.4.2005 of the learned Single Judge passed in W.P.( C ) No. 6805 of 2002.
(3.) We have heard the parties.;