IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 9623   OF 2010

(Arising out of SLP(C) No.32902/2009)

PUNJAB NATIONAL BANK         Appellant(s)

                    :VERSUS:

INDIAN STEEL CORPORATION LTD.              Respondent(s)

O R D E R

Leave granted.

We have heard the learned counsel for the parties  

at length.  

In the facts and circumstances of this case, we  

deem it appropriate to implead H.S.B.C. Bank Middle East  

Limited as a defendant in Civil Suit No.13A of 2009 which  

is pending before the Court of District Judge, Indore.  

The H.S.B.C. Bank would be at liberty to file written  

statement within six weeks from the date of joining as a  

party.  

In  the  facts  and  circumstances  of  this  case,  

hearing of the suit is expedited.   

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Mr.  Rawal,  learned  senior  counsel  appearing  on  

behalf of the respondent Indian Steel Corporation Ltd.  

submits that he has to make some amendment in the suit.  

If  a  proper  application  for  that  purpose  is  filed,  

suitable/appropriate  orders  may  be  passed  thereon  in  

accordance with law.  

This appeal is disposed of with the aforementioned  

observation and direction, leaving the parties to bear  

their own costs.   

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; November 10, 2010.