- (1.) The instant two appeals are filed assailing the order of the learned single judge dated April 16, 1999, passed in a bunch of applications in Writ Petition No. 2655 of 1997. Both the appeals, have therefore, been taken up, heard analogously and are being disposed of by their common judgment.
(2.) Appeal No. 320 of 1999 is filed by the writ petitioner, Caledonian Jute and Industrial Ltd. (for short the company).
(3.) Appeal No. T-739 of 1999 is filed by the State Bank of India, respondent No. 3 in the said Writ Petition No. 2655 of 1997 (for short SBI).;