Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.11201-11202 OF 2011
BASHISTH NARAYAN SINGH APPELLANT
VERSUS
PUNJAB NATIONAL BANK & ANR. RESPONDENTS
O R D E R
1. Application for permission to appear and argue in-person
is allowed.
2. Delay in filing the appeals is condoned.
3. We have heard the appellant-in-person and also the learned
counsel for the respondents.
4. Having perused the records and in view of the facts and
circumstances of the case, we are of the opinion that the civil
appeals, being devoid of any merit, deserves to be dismissed and
are dismissed accordingly.
JUDGMENT
.......................J.
(H.L. DATTU)
.......................J.
(JAGDISH SINGH KHEHAR)
NEW DELHI;
MAY 02, 2013
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