- (1.) Heard N.K. Seth, Senior Advocate and Sri Gopal Kumar Srivastava, learned counsel appearing for Bank and Sri Radhey Shyam Mishra, in person, in all these writ petitions.
(2.) In all these writ petitions common dispute having common facts are involved and writ petitions are the result of subsequent common events, hence, as requested, have been heard together and are being decided by this common judgment.
(3.) The substantial dispute is part of Writ Petition No. 1292 (SS) of 1998 (hereinafter referred to as the "first petition")and other three writ petitions are result of subsequent events, hence I proceed to refer facts from first petition and facts of other three petitions would be referred as and when it is necessary.;