MALA RANA PATRA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) These three cases involved common question of facts and laws and interrelated each other and, that being the position, these cases were taken up for hearing jointly and accordingly, these cases are finally disposed of with the following common judgment and order.

(2.) The facts of the cases, in a short compass, are as follows :- i) The State Bank of India as plaintiffs, for short, the respondent Bank herein, initially instituted three money suits against the defendant Himalindia Photo Offset (Himalindia Publications Pvt. Ltd.) represented by the petitioner, Smt. Mala Rana Patra, for short the Judgment Debtor herein, under Civil Suit Nos. 60 of 1988, 61 of 1988 and 62 of 1988 which were decreed on 21st August, 2000 by the trial Court in the following order :-

(3.) Upon hearing the parties, the learned Court below passed the impugned orders dated 13th February, 2004 in the connected Civil Misc. Case Nos. 20 of 2003, 21 of 2003 and 22 of 2003 thus setting aside the orders dated 7th March 2000, passed in the connected Civil Execution Case Nos. 7 of 2000, 8 of 2000 and 9 of 2000 respectively thus restoring the same to its original execution cases. Being aggrieved by the related impugned orders dated 13th February 2004, the Judgment Debtor, petitioner herein, filed these three revision petitions.