DHARMENDRA KUMAR CHHABRA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Shri D.K. Katare with Shri P.D. Bidua, counsel for the petitioner.

(2.) Learned counsel for the rival parties are heard.

(3.) Shri Katare and Shri Bidua counsel for the petitioner distinguishing on facts the case of Lokendra Singh Vs. State of M.P & Ors. decided 25.02.2014 in WP No. 1421/2008 contends that factual scenario is distinct. It is submitted in continuation that in the decision of Lokendra Singh <i>(supra)</i> reference made to the civil suit in respect of joint Hindu Family property, had been dismissed and therefore there was no decree passed in favour of anyone and thus, it was similar to the case of petitioner where there was no civil suit filed at all by any of the parties.