STATE BANK OF INDIA Vs. INTEGRATED DEVICES

JUDGEMENT

(1.) Appeal No.398/a/97 is taken up for hearing alongwith this appeal on the ground that these two appeals arise out of common judgment dated 4.6.1997 and the facts and law involved are the same.

(2.) Heard learned Counsels for the parties.

(3.) By the impugned judgment dated 4.6.1997 the Forum was pleased to issue the following direction which reads as under : the State Bank of India, Chinsurah Branch with the help of the petitioner will obtain a duplicate cheque or any other instrument in respect of the dues of the petitioner and thereafter shall make payment to the petitioner. The petitioner shall render all help in the matter. If such attempt for obtaining of a duplicate cheque or any other instruments fails, then the S. B. I. , Chinsurah Branch shall pay the entire sum of Rs.32,996/- to the petitioner.