Punjab-Haryana High Court
State Bank Of India vs M/S Ranjit Brothers And Ors on 25 April, 2024
Neutral Citation No:=2024:PHHC:056686
2024:PHHC:056686
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
128 RSA-746-1993
Date of Decision: 25.04.2024
STATE BANK OF INDIA
... Appellant
VERSUS
M/S RANJIT BROTHERS AND ORS
... Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
****
Present: None for the appellant.
Mr. Anil Sharma, Advocate
for the respondents.
****
VINOD S. BHARDWAJ, J. (ORAL)
The appellant-plaintiff bank is in appeal against the judgment and decree dated 03.09.1992 passed by the then Addl. District Judge, Ludhiana in Civil Appeal No.42/18 of 1990-91, whereby the appeal was accepted and the judgment and decree dated 23.12.1989 passed by the then Subordinate Judge Ist Class, Ludhiana in Civil Suit No.421 dated 03.11.1987 were ordered to be modified.
Counsel for the respondents contends that the dispute was mainly with regard to reduction of interest from 13% to 9%.
There is no representation on behalf of the appellant. Being a small cause, the appellant-State Bank of India is apparently not interested in pursuing the present appeal.
Dismissed for non-prosecution.
(VINOD S. BHARDWAJ)
APRIL 25, 2024 JUDGE
rajender
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
1 of 1
::: Downloaded on - 27-04-2024 11:03:52 :::