UNITED BANK OF INDIA Vs. ROAD TRANSPORT OF INDIA

JUDGEMENT

(1.) MR. K. Chakraborty, the learned Advocate along with MR. S.J. Mukherjee, the learned Advocate appears for the applicant Bank.

(2.) Neither of the seven defendants has appeared this day. But on Monday, June 10, 2002 one duly executed Vakalatnama from Mr. Mahendra Prasad Gupta, the defendant No. 2 was filed before this Tribunal by Ms. Sucheta Majumder, the learned Advocate along with Shri Murari Mohan Das.

(3.) BESIDES, since T A 165 of 1995 which is the renumbering of Suit No. 585 of 1987 pending before the Hon'ble High Court at Kolkata upto March 1, 1995 being the date of transfer from the said Hon'ble Court to the learned transferring Tribunal, has been transferred by an order No. 29 made on Monday, February 25, 2002 by the said Tribunal to itself, it has been further renumbered; and thereafter the Registry of this Tribunal has caused the notice of transfer to be served through registered post with A/D upon all those defendants. For this reason, the applicant Bank was endowed with the responsibility as such. It shall become evident in the event of regard be had to the two specific orders, namely, order No. 13 made on March 27, 2002 as well as order No. 31 made on May 6, 2002.