JUDGEMENT
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(1.) This appeal is directed against the order dated 23-1-1990 passed by Sri Devendra Kumar Jain, First Additional Civil Judge, Saharanpur in Misc. Case No. 21 of 1988-Atul Kumar v. State Bank of India and others.
(2.) This appeal came up for admission of 14-2-1990 and Sri S.N. Verma put in appearance on behalf of plaintiff-respondent. He was given time to file counter affidavit up to 14th March, 1990 and the appellant was given three days time to file rejoinder affidavit thereafter. It was also mentioned in the order dated 14-2-1990 that at the State of admission the appeal itself may be disposed of. Counter and rejoinder affidavits have been exchanged.
(3.) I have heated learned counsel for the parties and have perused the record of the case.;
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