STATE BANK OF PATIALA Vs. INDERJIT POULTRY FARMS

JUDGEMENT

(1.) APPEAL No. 27/2000 was filed by M/s Inderjit Poultry Farms and others against the order passed in O.A. No. 80/1997. The appellants were aggrieved against that part of the order whereby the Tribunal had allowed the claim of recovery of a sum of Rs. 9,71,297/ - along with pendente lite and future interest as, according to the appellants, the Tribunal below had no jurisdiction to entertain and try this case. This submission, however, was raised for the first time before the Appellate Tribunal and this was the objection raised by the respondent bank.

(2.) THE respondent bank had also filed an appeal (No. 21/2000) seeking modification of the order passed by the Tribunal below entitling the bank to an amount of Rs. 13,37,503/ - and future contractual interest which was to rest quarterly from the date of filing of the suit till realization of the entire amount.

(3.) AGGRIEVED against the orders passed in Appeal No. 21/2000, the bank filed a Writ Petition before the Hon'ble Punjab and Haryana High Court where efforts were made to settle the issue first, but, later, the impugned' order passed in Appeal No. 21/2000 has been set aside. The Hon'ble Court has found that the impugned order was devoid of any reasoning and so the same was set aside with the direction to rehear the matter and pass order afresh. The short order passed by the Hon'ble High Court reads as under: -