H.R. Panwar, J. - (1.) Issue notice for final disposal to respondent No. 3 only. Mr. J.L. Purohit normlly appearing for the Oriental Bank of Commerce is directed to accept the notice on behalf of respondent No.3. He accepts notice. Counsel for the petitioner to supply copy of the writ petition to Mr. Purohit. Notice of respondents No.1 and 2 is dispensed with.
(2.) With the consent of learned counsel for both the parties, the matter is finally heard and decided at admission stage.
(3.) By the instant writ petition under Article 227 of the Constitution of India, the order dated 7th February, 2008 Annexure-5 has been challenged by the petitioner.;