DINESH TEXTILES Vs. SBBJ

JUDGEMENT

(1.) This revision has been directed against the order of learned District Judge, Ganganagar dated 3-11-98.

(2.) State Bank of Bikaner and Jaipur filed a civil suit against the petitioners for recovery of a sum of Rs. 1,88,900.62. The defendant earlier filed an application on 4-9-98 to deposit amount which was dismissed by the trial Court but in Revision No. 876/98, decided on 17-9-98, it was observed that the petitioner shall have the right to file a fresh application.

(3.) Learned counsel for the petitioners submitted that he has deposited a sum of Rs. 1,98,416.62 and even then the trial Court has not decided the civil suit in view of 1998 DNJ (Raj) 439, Central Bank of India, Jodhpur v. M/s. Aman Travels, Jodhpur and others. He has prayed in this revision petition that the order be quashed and the application of the petitioner be allowed as prayed.