- (1.) HEARD learned counsel for the parties.
(2.) THIS appeal is arising out of the judgment and decree, dated September 7, 2000, passed by the learned single Judge in S. B. Civil Writ Petition No. 4347 of 1998, which reads as under: "the case is fully covered by the judgment of this Court in the case of Rajnesh Pareak v. Bhilwarar Ajmer Kshetriya Gramin Bank and Ors. reportedin 1998 (1) R. L. W 74. The petition succeeds and is allowed. The petitioner is entitled for all the consequential benefits as remained in that case. "
(3.) THIS takes us to the facts of the case and the declaration of principle in Rajneesh Pareak's case.;