DINESH TEXTILES Vs. S B B J

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.) APART from it in Jailal Vs. Punjab National Bank (supra) it has been observed that the bank is a public institution and has to run for the benefit of the public at large and if the rate of interest is reduced, it would amount denial of justice not to the plaintiff but to the public at large.