R.R.YADAV, J. - (1.) This special appeal has been preferred under Section 18 of the Rajasthan High Court Ordinance, 1949, questioning the order dated 27-9-99, passed by a learned single Judge of this Court, in SB Civil Writ Petition No. 2094/99, between Akhil Bharatiya Bank of Rajasthan Karamchari Sangh v. Reserve Bank of India, whereby, the learned single Judge has directed the CBI, through its Director, Jaipur, to hold a thorough investigation right from the time when Bangur group had started purchasing shares of the Bank of Rajasthan Limited and then controlled the Bank as Managing Director/Directors and by nominee Directors, and as to how and where and in what manner the amount of Bank was siphoned to the sister concerns of the Bangur group and as to how much amount is still due and how much returned or returnable for the purpose of criminal and civil consequences. The learned single Judge by his impugned order also directed the Reserve Bank of India to take immediate action under Section 36-AA and other provisions of the Banking Regulation Act.
(2.) We consider it unnecessary to delineate the facts and circumstances of the case under which the learned single Judge was compelled to issue the aforesaid direction to CBI to investigate the acts, commissions and omissions committed by Bangur group leading misfeasance and malfeasance to the tune of Rs. 300 crores to the Bank of Rajasthan Limited and also directing the Reserve Bank of India respondent No. 2 to take steps immediately under Section 36-AA of Banking Regulation Act as these facts and circumstances are narrated in detail by the learned single Judge in his impugned order.
(3.) Having perused the order, dated 27-9-99, impugned in the present special appeal, we called upon the learned counsel for the appellants, at the very threshold, to satisfy us as to how the present appeal is entertainable under Section 18 of the Rajasthan High Court Ordinance, 1949, in spite of the objection raised by the Office of Registry of this Court in its report dated 1-10-1999 that this special appeal is filed against interim order, therefore, it is not maintainable.;