Sarojnei Saksena, J. - (1.) THIS order shall dispose of Civil Revision Nos. 534, 535 and 536 of 1995.
(2.) PETITIONER -Bank filed a Civil Suit No. 216/80 on May 1, 1980 against Messrs. Barar Lion Tools Limited. This suit was decreed on June 2, 1984, for Rs. 15,15,297.12 alongwith pendente lite and future interest at the rate of 17 percent annum. The decree -holder Bank filed execution petition No. 33/10/86 for executing this decree. Petitioner -Bank filed Civil Suit No. 632/72 against M/s. Delhi Faridabad Textiles Private Limited on November 16,1979, which was decreed on October 16,1984, for an amount of Rs. 16,01,383.47 alongwith pendente lite and future interest at the rate of 17 percent per annum. Decree -holder bank filed Execution petition No. 34/10/85 for realising this amount.
(3.) PETITIONER -Bank filed Civil Suit No. 336/80 on November 15, 1979, against M/s. Delhi Faridabad Textiles Private Limited, which was decreed on October 6, 1984, alongwith pendente lite and future interest at the rate of 17 per cent per annum. Petitioner decree -holder filed Execution petition No. 32/10/85 to execute the decree.;