- (1.) Heard learned Counsel for the Appellants on delay condonation application and perused the record.
(2.) Suit No. 166 of 1995, Shiv Prasad and Ors. v. State of U.P. and Ors. was filed by the Plaintiff/Appellants for permanent injunction against the Defendants/ Respondents restraining them, their employees, assignees and subordinates etc. from realising the amount of Rs. 32,757.85 which had accrued with interest on the principal amount of loan of Rs. 20,000 advanced by Plaintiff/Respondent No. 4.
(3.) The suit of the Plaintiff/ Appellants was dismissed by judgment and order dated 31.10.2000, passed by Ist Additional Civil Judge (Junior Division), Kanpur Dehat.;