ROMESH KOHLI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Keeping in view the larger interests of justice, one last opportunity is directed to be granted to the petitioner for his remaining evidence which counsel states shall consist of only his own statement.

(2.) Let the District Judge transfer this suit to an existing Court. Parties are directed to appear before the District Judge on February 28, 1990 to be informed of the Court to which this suit is being transferred.

(3.) The trial Court shall fix the suit for the recording of the evidence on March 2, 1990. The petitioner shall be entitled to this opportunity for adducing evidence subject to payment of Rs. 1,000/- as costs.