H S TRADERS Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) This revision petition has been filed against the order dated 25.5.2005 passed by the Additional Civil Judge (Sr. Division), Amritsar, whereby an application under Order 9 Rule 7 read with Section 151 CPC, moved by the petitioners, has been dismissed.

(2.) Notice of motion was issued and as per the office report, service is complete. No one, however, appears on behalf of the respondent- Bank.

(3.) The respondent-Bank filed a suit for recovery for a sum of Rs. 5,30000/ against the petitioners in which notice was issued to them to appear on 20.11.1998. As per their case, they had engaged Mr. R.M. Zakhmi, Advocate to whom a power of attorney was also given.