BANK OF INDIA Vs. HARIBOX SAWALARAM

JUDGEMENT

(1.) MR. S.M. Basu, the learned Advocate appears for the applicant Bank, whereas neither of the Respondent Nos. 1 to 5 as well as the learned Advocate appointed as the guardian ad-litem for the minor respondent Nos. 6 to 8 have appeared this day like the previous occasion, though each of them has been already served with the notice of transfer by the Registry of this Tribunal.

(2.) Before advancing the arguments, the learned Advocate for the applicant Bank has submitted the Notes of Arguments and the Statement of Accounts along with a host of documents on which the applicant Bank intends to rely for achieving success in respect of its application filed on April 19, 1985 before the learned Transferring Tribunal. Those have been accepted and have been kept with the record.

(3.) THEREAFTER, on April 27, 1995, the respondent Nos. 1 to 5 made their appearances through one learned Advocate named Mr. Swapan Kr. Paul.