K C CHHIBBAR Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) C.M. No. 6242-CII of 1998 was filed by the respondent-Bank for vacation of the interim stay order dated 3.11.1995. Upon notice learned counsel for the-petitioner-non-applicant appeared and opted to file no reply. During the course of hearing this Misc. application, with the consent of the learned counsel appearing for the parties matter was heard on merits.

(2.) The order dated 13.9.1995 reads as under :

(3.) This order dated 13.9.1995 was impugned in the present revision and vide order dated 3.11.1995, further proceedings before the learned trial Court were stayed.