- (1.) It is conceded by the learned counsel for the petitioner that the claim made in the instant petition stands satisfied. However, she has argued that there is outstanding amount in two other accounts and the present proceedings may not be construed as a bar to initiate separate action in respect of aforesaid outstanding amount against the respondent, Be that as it may.
(2.) The proceeding in the present petition has been rendered infructuous as the claim made by the petitioner stands satisfied.
(3.) However, if default in respect of any other account has been committed, this order shall not be construed as a bar against the petitioner to initiate further separate proceeding.;