R.K.Mahajan, J. - (1.) Having heard learned counsel for the parties, this writ petition is being disposed of finally on merits with the consent of parties under the Rules of the Court.
(2.) This writ petition is moved by the petitioner Canara Bank praying that the impugned order dated November 28, 1996 and award dated April 4, 1997 (Annexures 13 and 15 respectively to the writ petition) passed by the Respondent No.2 be quashed by issuing a writ of certiorari or any other suitable order, direction or writ which this Court may deem fit and proper may be issued.
(3.) The brief facts which have led to filing of this writ petition are as follows:;