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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.

.......................J. (H.L. DATTU)

.......................J. (JAGDISH SINGH KHEHAR)

NEW DELHI; MAY 02, 2013