GEM TRAVELS Vs. SYNDICATE BANK

JUDGEMENT

(1.) The above Appeal was heard by a Division Bench on 25-2-1994 consisting of two Judges of this Court who have since ceased to be Judges of this Court consequent to their transfer to other High Courts. The note dated 25-2-1994 in the order-sheet written by the Court Officer reads thus:

(2.) The judgment dictated on 25-2-1994 is transcribed and the transcript is found in the records. However, the same is not signed by the learned Judges.

(3.) In the circumstances, a Memo dated 11-7-1994 was filed in Court on 12-7-1994 by the Counsel for the respondent stating that on 25-2-1994 after hearing the learned Counsel the Court