M/S Kailash Pottery Works & ... vs S.B.I. & Others
2012 Latest Caselaw 5807 ALL

Citation : 2012 Latest Caselaw 5807 ALL
Judgement Date : 30 November, 2012

Allahabad High Court

M/S Kailash Pottery Works & ... vs S.B.I. & Others on 30 November, 2012

Bench: Amreshwar Pratap Sahi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 23
 

 
Case :- CIVIL REVISION No. - 546 of 2003
 

 
Petitioner :- M/S Kailash Pottery Works & Another
 
Respondent :- S.B.I. & Others
 
Petitioner Counsel :- Ratnesh Kumar Pandey
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Heard Sri Sunil Kumar who has filed Vakalatnama on behalf of applicant-revisionists. The application has been filed praying that the revision may be dismissed as not pressed.

A Notary Affidavit has also been placed before the Court without any proper affidavit under the Rules of the Court. Learned counsel Sri Sunil Kumar states that his statement be recorded and the revision be dismissed as not pressed.

Accordingly, the revision is dismissed as not pressed.

Interim order stands discharged.

Order Date :- 30.11.2012

Dhirendra

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