PUNJAB NATIONAL BANK Vs. SURI RICE MILLS

JUDGEMENT

(1.) Petitioner-Bank filed a suit for recovery of Rs. 10,68,150/- on 5-4-1989. This amount includes the interest upto-date. During the pendency of suit, two applications were filed by the petitioner for getting the property attached. During the pendency of these applications an application was made by the defendants seeking permission to sell the property. The trial Court allowed the said application. The said order was challenged by the Bank in this revision petition.

(2.) While hearing the revision petition, in order to protect the interest of the Bank, vide order dated 24.1.1992 I directed that Suit No. 161 of 1989 titled as 'Punjab National Bank v. M/s Suri Rice Mills and others' pending in the Court of Additional Senior Sub Judge, Ambala, be transferred to this Court on original side. In pursuance of my orders the said suit stands transferred to this Court and numbered as C.O. No. 7 of 1992. The civil suit is being decided vide a separate order and therefore the revision petition has become infructuous and the same is dismissed as such. No costs. Ordered accordingly .