PUNJAB AND SIND BANK Vs. JUTE PACKAGERS INDIA

JUDGEMENT

(1.) THE claim case of the applicant Bank, which has been previously the suit bearing No. 417 of 1993 (when pending before the Hon'ble High Court at Kolkata), should have been disposed of much earlier, because this Tribunal has been able to arrive at the relevant material fact through the cross-examination of the defence witness No. 1, conducted on July 1, 1997 that such application ought to have been disposed of much earlier. But the application, which has been previously the plaint, presented on October 8, 1993, has taken much time in spite of the specific recorded reply made by the said deponent being as follows:

(2.) The above application could have been disposed of on July 1, 1997 when the defence witness No. 2 replied specifically the following:

(3.) IN spite of the above written statement, the defendants have made on March 21, 2003 one application for the adjournment of the proceeding scheduled to be held that day .only on the ground of that those defendants wrote one letter on March 20, 2003 to the applicant Bank for settling the account opened in the name of the defendant No. 1. The above application has also been accompanied by one letter written to the said Bank. That day, this Tribunal had been pleased to adjourn the proceeding by its order bearing No. 40 made that day till April 17, 2003 to another day.