IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 3267   OF 2011

(Arising out of SLP(C) No.34422/2010)

BALDEV KRISHAN                            Appellant(s)

                    :VERSUS:

BANK OF INDIA AND ORS.                    Respondent(s)

O R D E R

Leave granted.

We  have  heard  the  appellant  appearing  in-

person and the learned counsel appearing on behalf  

of respondent No.1.

In  the  peculiar  facts  and  circumstances  of  

this case, in the interest of justice, we deem it  

appropriate  to  grant  one  more  opportunity  to  the  

appellant  to  adduce  evidence.  Accordingly,  the  

appellant  is  directed  to  produce  his  witnesses  

before the Trial Court on 10th May, 2011. However,  

this  would  be  subject  to  payment  of  costs  of  

Rs.2,000/- to respondent No.1 within two weeks from  

today.

-2-

It is made clear that no further opportunity  

shall be granted to the appellant.  

We  request  the  Trial  Court  to  take  up  the  

matter on 10th May, 2011 and conclude the evidence on  

that date and if for any reason, it is not possible  

to conclude on that date, it may be done on any  

other date to be fixed by the Trial Court.    

With  these  observations  and  directions  this  

appeal is disposed of.  

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

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

New Delhi; April 11, 2011.