STATE BANK OF INDIA Vs. GOOD EARTH SYNTHETICS

JUDGEMENT

(1.) This Revision Petition has been filed by the State Bank of India, Securities and Service Banking Division (Opposite Party No.2 before the District Forum) and the State Bank of India, Main Branch Shakti Colony, Karnal (Opposite Party No.3 before the District Forum). The parties would be referred to by their original status before the District Forum.

(2.) Opposite Party Nos.1 and 6 to 11 did not appear and proceeded ex-parte.

(3.) Opposite Party Nos. 2 and 3 (Petitioners herein), being aggrieved, filed the appeal before the State Commission. However, Opposite Party No.1 company whose bonds were purchased by the Complainant as well as the other Opposite Parties did not prefer any appeal against the order of the District Forum.