PUNJAB NATIONAL BANK MADRAS Vs. JAGGI BROTHERS

JUDGEMENT

(1.) (O.S.A. No. 126/94 & Application No. 4029/94) This appeal is by the decree-holder (Punjab National Bank, Madras-1, hereinafter referred to as the "Bank") in C.S. No. 180 of 1984 against the order of a learned single judge of this Court in Application No. 6488 of 1993.

(2.) THE Bank is aggrieved by the direction contained in the judgment of the learned single judge whereby the Bank is directed to discharge all the statutory liabilities of defendants 1 to 16 towards income-tax, sales-tax and others in such a way that defendants 1 to 16 are not burdened with any liability after the execution of the sale deed.

(3.) THE Bank filed Application No. 6488 of 1983 for accepting the offer made by the said third-party purchaser and directing a sale in its favour of the properties which were the subject matter of the decree. While ordering that application, the learned judge has given the direction as stated above. THE Bank is aggrieved by the aforesaid direction.