- (1.) We have perused the impugned judgment and order of the High Court dated 7 August 2006 and have heard the learned counsel appearing for the contesting parties.
(2.) The appellant was a dealer of Tata Motors Ltd. and was a borrower of the Bank. The disputes between the appellant and the respondents arose out of a commercial transaction. One limb related to the relationship between Tata Motors Ltd. and its dealer. The second limb related to the relationship between the bank and its borrower.
(3.) The High Court was justified in coming to the conclusion that the case had no element of criminality, but involved the settlement of accounts.;