CENTRAL BANK OF INDIA Vs. TANKRETE INDIA LTD

JUDGEMENT

(1.) MR. Sandip Kumar Dutta, the learned Advocate along with MR. Kalyan Bhowmik, the learned Advocate appears for the applicant Bank.

(2.) This day has been fixed for the purpose of hearing in TA/73 of 2002. Mr. Dutta has submitted in extenso the arguments serially in support of a claim of Rs. 2,08,87,480.64 p. for which the said applicant Bank has preferred one application on May 22, 1996 after impleading M/s. Tankrete India Ltd. and seven others.

(3.) IN other words, it may be put that a second charge was created by the respondent No. 1, in favour of the present applicant Bank. Mr. Dutta, the learned Advocate has been found fair enough in not raising any claim against those State respondents, namely respondent Nos. 7 and 8; hence, those State respondents should be aptly described as ones meant for the purpose of impleadement of the proforma respondents.