STATE BANK OF HYDERABAD Vs. BENOY BHOWMICK

JUDGEMENT

(1.) MR. P. Sil, the learned Advocate appears for the applicant Bank.

(2.) Mr. Kamal Chakraborty, the learned Advocate appears for respondent Nos. 1 and 3. Mr. Chakraborty, the learned Advocate has filed the duly executed Vakalatnama from those respondents. The same has been accepted; and let it be kept with the records.

(3.) THERE has been submitted one written statement on behalf of those respondent Nos. 1 and 3 after service of the copy of the same upon the applicant Bank. The said written statement has been accepted, and let it be kept with the records. The said written statement has been in a word an admission towards the applicant Bank's due, but with the dispute intended to be raised as to the claim of the applicant Bank to the said amount which has been expressedly contained in sub-para 'E' of para 7 of the said written statement.