PUNJAB NATIONAL BANK Vs. KAMLESH TREHAN & ANR

JUDGEMENT

(1.) Cm APPL. 29237/2017 & CM APPL. 29238/2017 in RFA 349/2014

(2.) Cms are disposed of.

(3.) The Punjab National Bank (hereinafter, "PNB") is aggrieved by the impugned judgment dated 24th May, 2014 passed in several suits by the learned Additional District Judge. By the impugned order, the Trial Court has dismissed all the suits filed by PNB on the ground that the said suits are not maintainable.