SANJAY C. SARAN Vs. CANARA BANK

JUDGEMENT

(1.) NONE is present for respondent No. 2 despite the fact that its Counsel was present on the last date and has knowledge of this date. Mr. Poolakkot points out that as per his instructions the appellant had not received any request from respondent No. 2 qua the non -presentation of the cheque and respondent No. 2 did not hand over any DD of Rs. 36 lacs to the appellant, as stated by its Counsel on the last date.

(2.) HEARD the parties' Counsel on appeal.

(3.) IT appears from the record that the borrower respondent No. 2 had settled the matter with the Bank for an amount of Rs. 1.5 crores and had deposited Rs. 1.14 crore with it after making the adjustment of Rs. 36 lacs deposited by the appellant.