Pawan Kumar vs . The Kangra Central Cooperative ...
2022 Latest Caselaw 9061 HP

Pawan Kumar vs. The Kangra Central Cooperative Bank

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CMPMO No 545 of 2022

04.11.2022 Present: Ms. Shrutika Advocate vice Mr. Dheeraj K. Vashisht, Advocate for the petitioner.

Mr. Rakesh Kumar, Advocate for respondent No.1.

CMPMO No. 545 of 2022

Notice. Mr. Rakesh Kumar, Advocate, appears and waives

service of notice on behalf of respondent No.1 and seeks time to file

reply/to have instructions. Be filed/obtained, as prayed, well before

next date of hearing.

Respondents No. 2 and 3 are guarantors, whereas

petitioner is principal debtor in a loan availed from respondent No.1.

Keeping in view the nature of petition and prayer made therein, it is

found that their interest are with petitioner and they are not going to be

affected in any manner, in case petition is allowed. Therefore, no notice

is required to be issued to them at this stage.

List for consideration on 12th December, 2022.

CMP No. 15361 of 2022

Notice in aforesaid terms. In the meanwhile, final

judgment in Case No. 430/1/2014 titled as Kangra Central Cooperative

Bank vs. pawan Kumar pending before learned Senior Civil Judge

Court No.1, Amb, District Una shall not be pronounced till further

order.

Petitioner may produce a downloaded copy of the order

passed by the Court before the trial Court and the trial Court shall not

insist for the certified copy of order, rather passing of order can be

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verified from the web-page of this Court.

    November 04, 2022                           (Vivek Singh Thakur)
    (ms)                                                Judge





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