D S DALAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) -

(2.) THE case of the petitioner, at the time when notice to show cause was issued, was that he had never appeared for Singh & Co. in the High Court and as such was not concerned in the High Court matters. This statement was not accepted by the counsel, for the respondent In fact, Mr. Vohra stated that if it can be shown even in one case that the petitioner bad appeared in this Court, the petitioner will be out of court. THE respondent lias filed an affidavit. Along with the affidavit various orders of this court have also been filed. I find that the petitioner had not only signed the pleadings and Vakalatnama but has appeared on various' dates in different suits of the plaintiff itself.