Bhagat Ram Arora & Anr vs Punjab National Bank on 21 April, 2009

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Calcutta High Court

Bhagat Ram Arora & Anr vs Punjab National Bank on 21 April, 2009

Bench: Patherya

                        GA No. 896 of 2009
                        CS No. 591 of 1999
                   IN THE HIGH COURT AT CALCUTTA
                Ordinary Original Civil Jurisdiction


    BHAGAT RAM ARORA & ANR.
        Versus
    PUNJAB NATIONAL BANK



    For Petitioner : Mr. R. G. Ram



    BEFORE:
    The Hon'ble JUSTICE PATHERYA
    Date : 21st April, 2009.


                         The Court : This is an application whereby the

plaintiffs seeks withdrawal of sums deposited by the defendant with the

Registrar, Original Side, High Court, Calcutta.

                         In   spite   of   service   none   appears on   behalf   of   the

respondent.

Accordingly liberty is granted to the petitioners to withdraw the sums deposited with the Registrar, Original Side, High Court, Calcutta after deducting his costs, charges and expenses from the interest accrued thereon. The balance interest accrued shall be paid to the petitioners. The sums realized are without prejudice to the rights and contentions of both parties.

This order is passed as none appears to oppose the prayer of the petitioners.

With the aforesaid direction this application is disposed of.

As no affidavit-in-opposition has been filed, the allegation contained in the application is not admitted.

Registrar, Original Side, High Court, Calcutta and all parties to act on a xerox signed copy of this order on the usual undertakings.

( PATHERYA, J.)

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