KARTIC CHANDRA PAL Vs. NOAKHALI UNION BANK OF INDIA LTD

JUDGEMENT

(1.) This Rule raises an important question.

(2.) The point, which requires consideration in this case, is whether the executing court, before whom execution is pending, it having been transferred to that Court by this Court exercising Company jurisdiction, would have jurisdiction to entertain and decide a claim in relation to the said execution under O. 21 R. 58 of the Code of Civil Procedure, in a case, where a banking company in liquidation is involved.

(3.) The relevant facts lie within a short compass and are as follows: