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Himachal Pradesh High Court

Mehar Singh vs Punjab National Bank & Another on 11 August, 2015

Bench: Chief Justice, Tarlok Singh Chauhan

     IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

                                         CWP No. 9399 of 2014-
                                                         2014-J
                                         Date of decision: 11.08.2015




                                                                      .

     Mehar Singh                                                    .....Petitioner
                      Versus
     Punjab National Bank & another      ....Respondents





     ________________________________________________
     Coram:
     The Hon'ble
         Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice




                                            of
     The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
     Whether approved for reporting?1
     _________________________________________
     For the petitioner :
                  rt                     Ms. Vandana                Mishra           Panta,
                                         Advocate.

     For the respondents:                Mr. G.S. Rathore, Advocate.

     Mansoor Ahmad Mir, Chief Justice (Oral)

Learned Counsel for the petitioner stated at the Bar that the petitioner has deposited the entire amount in this Court and stands released in favour of the respondent bank.

2. Learned Counsel for the respondent stated at the Bar that they have filed a Civil Suit which is pending before the Civil Judge (Senior Division), Karsog and prayed that the petitioner may be directed not to dispose of the suit property till disposal of the Civil Suit.

Whether the reporters of Local Papers may be allowed to see the judgment?

3. Learned Counsel for the writ petitioner stated at the Bar that account of the writ petitioner is declared by the .

respondents-Bank as 'NPA' and the petitioner has deposited the entire amount. The Civil Court be directed to decide the Civil Suit in terms of Rules and guidelines of the Reserve Bank of India.

of

4. The Civil Court to pass appropriate order in view of the submissions made by the learned Counsel for the rt petitioner.

5. Accordingly, the writ petition is disposed of alongwith pending applications.

Copy dasti.

(Mansoor Ahmad Mir) Chief Justice.

     August 11,
            11, 2015                  (Tarlok Singh Chauhan)
      (hemlata)                                Judge.





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