PUNJABI BROTHERS Vs. PUNJAB NATIONAL BANK LTD

JUDGEMENT

(1.) BY the medium of this Civil First Appeal the appellants have assailed the order dated 16.06.2001 passed by learned Additional District Judge (Bank Cases), Srinagar in a case titled M/s Punjabi Brothers v. Punjab National Bank on the grounds taken in the memo of appeal.

(2.) HEARD . It is profitable to give a resume of the minutes of the file the womb of which has given birth to the present appeal.

(3.) IT seems that the suit has been filed by the respondent/Bank for recovery before this Honble High Court which was transferred to 2nd Additional District Judge, Srinagar vide order dated 16.04.1988 passed by Honble High Court. The case has been diarised by the transferee court i.e., 2nd Additional District Judge, Srinagar vide order dated