RAJESH BHASIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) MATTER has been listed in court by the Registrar pointing out that process fee was not being filed and hence respondent No. 2 was not being served.

(2.) WHAT has happened in the corridors of this Court for the last 5 years in the instant petition is nothing but a comedy of errors. I may call it a tragedy of the process of law.

(3.) SURPRISINGLY enough, the lawyer who drafted the plaint, ignorant of the law impleaded Bharti Electronics as defendant No. 1 and R. Bhasin as defendant No. 2. What the lawyer ignored was that the sole proprietary firm has no juristic existence.