Sudhir Agarwal, J. - (1.) Heard Sri R.P. Agarwal, learned counsel for the petitioners, Sri A. Banerji for the Bank and perused the record.
(2.) Sri A. Banerji counsel for the Bank merely stated that since pure legal question has been raised. He does not propose to file any counter affidavit and the writ petition may be decided finally at this stage under the Rules of the Court.
(3.) With the consent of learned counsel for the parties, I proceed accordingly to decide the matter at this stage finally under the Rules of the Court.;