Jammu And Kashmir Bank vs B.R. Gupta
1992 Latest Caselaw 178 Del

Citation : 1992 Latest Caselaw 178 Del
Judgement Date : 5 March, 1992

Delhi High Court

Jammu And Kashmir Bank vs B.R. Gupta on 5 March, 1992

Equivalent citations: 47 (1992) DLT 191

Author: P Parekh

Bench: G Mital, Satpal

JUDGMENT

P.H. Parekh, J.

1. On a consideration of the matter we are in agreement with the view taken by the learned Single Judge of this Court and the Andhra Pradesh High Court that Jammu & Kashmir Bank is an instrumentality of the State. With all respect we do not agree with the Jammu & Kashmir High Court which took a contrary view in Jagdish Chander Gupta v. Jammu & Kashmir Bank Ltd., . Accordingly, we dismiss the appeal in liming.

2. An oral prayer is made for grant of certificate for leave to appeal under Article 132 read with Article 134-A of the Constitution of India. Since the view of the Andhra Pradesh High Court and of the learned Single Judge of this Court is in consonance with the decision of the Supreme Court, we decline to grant the prayer.

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