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CASE NO.: Appeal (civil)  1760 of 2008

PETITIONER: PUNJAB & SIND BANK & ANR

RESPONDENT: KARAM SINGH GREWAL & ORS

DATE OF JUDGMENT: 03/03/2008

BENCH: S.H. KAPADIA & B. SUDERSHAN REDDY

JUDGMENT: JUDGMENT O R D E R        

CIVIL APPEAL NO.   1760   OF 2008 (Arising out of SLP(C)No. 6531/2007)

       Leave granted.   

       Admittedly in the present case the High Court has not complied with the  provisions of Sec.100 of Civil Procedure Code while deciding the  substantial question of law.

       Hence, the impugned judgment is set aside.  The matter is remitted to the  High Court. Regular Second Appeal No. 4759 of 2001 stands restored to  the file of the High Court.  High Court is requested to dispose of the appeal  as expeditiously as possible, preferably, within one year.

       This  appeal is disposed of.