RAJINDER SINGH Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THIS judgment shall dispose of above noted two revisions as the identical question of law and facts are involved in both the revisions.

(2.) CHALLENGE is to (i) the order dated September 2nd, 2009 (Annexure P-3) passed by Sub-Divisional Officer (Civil), Kaithal (hereinafter referred to as 'the Prescribed Authority' under the Haryana Agricultural Credit Operations & Miscellaneous Provisions (Bank) Act, 1973 or sort 'the Act'), whereby, applications (Annexure P-2) filed by the petitioners-agriculturists for setting-aside the ex-parte order dated December 24th, 2007 (Annexure P-1), were dismissed and; (ii) ex-parte order dated December 12th, 2007 vide which the petitioners were directed to make the payment of Rs. 3,49,876/- due to the Bank under Section 8(1) of the Act.

(3.) FOR facilitation, the impugned order (Annexure P/3) is reproduced as under :