Bank Of India vs Surinder Mohan
2023 Latest Caselaw 20578 P&H

Punjab-Haryana High Court

Bank Of India vs Surinder Mohan on 28 November, 2023

                                                                                     2023:PHHC:150887

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            233                                                              RSA-968-1993
                                                                             Date of decision:28.11.2023

            Bank of India
                                                                                               ....Appellant
                                                        Versus

            Surinder Mohan and others

                                                                                            ...Respondents

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              None for the appellant.

                                   Mr. Surinder Singh, Advocate, for respondent No.1.

                                                *****

AMAN CHAUDHARY. J.

1. Plaintiff-appellant is before this Court against the concurrent findings

of fact recorded by the Courts below.

2. Notice was issued to the Bank and as per office report, it was served through Assistant General Manager, Mumbai and Mr. Harsh Kumar, official from Rajpura Office, however, there is no representation on its behalf.

3. Dismissed for non-prosecution.

4. Registry is directed to send a copy of this order to the appellant at the last known address, as also to the concerned SHO of the area to intimate the same.

5. A period of three months is granted for seeking recalling of this order.

(AMAN CHAUDHARY) JUDGE 28.11.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment