JUDGEMENT
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(1.) This order will dispose of CWP Nos. 10597 and 13698 of 2012, as common questions of law and facts are involved therein.
(2.) The petitioner State Bank of Patiala, Ferozepur Cantt. (for short, 'the petitioner-Bank') and Ferozepur Foods Private Limited (for short, 'the respondent-company') have challenged the order dated 25.4.2012 passed by the Permanent Lok Adalat (Public Utility Service), Ferozepur (hereinafter to be referred as 'the Lok Adalat').
(3.) The petitioner- Bank has challenged the order dated 25.4.2012 passed by the Lok Adalat accepting the claim of the respondent-company and awarding a sum of Rs. 9,24,611/-.;
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