- (1.) Leave granted.
(2.) The Haryana Financial Corporation (hereinafter referred to as 'the Corporation ), being aggrieved by the decision of the High Court of Punjab & Haryana dated November 6, 2006 in Civil Writ Petition No. 8299 of 2005 has approached this Court. According to the appellant, the order passed by the High Court is not in consonance with law laid down by this Court in several cases, particularly, a decision of the Constitution Bench of this Court in Managing Director, ECIL, Hyderabad and Ors. v. B. Karunakar and Ors.,.
(3.) To appreciate the grievance voiced by the Corporation, few relevant facts may be stated;;