KASHMIR LION INDUSTRIES Vs. PUNJAB NATIONAL BANK LTD

JUDGEMENT

(1.) HEARD Mr. D.N. Gupta learned counsel for appellant and Mr. Ravinder Sharina advocate and respondents.

(2.) ADMIT . Mr. Sharma takes notice on behalf of respondents. With the consent of learned counsel for the parties the appeal in hand is taken up for final disposal.

(3.) THIS appeal is directed against the order of learned District Judge Kathua dated 21 -8 -2001 passed in file no II/application titled as M/S Kashmir Lion Industries versus Punjab National Bank.