LAWS(SC)-2025-1-114

INDIAN OVERSEAS BANK Vs. M.A.S SUBRAMANIAN

Decided On January 07, 2025
INDIAN OVERSEAS BANK Appellant
V/S
M.A.S Subramanian Respondents

JUDGEMENT

(1.) Permission is granted to file civil appeals.

(2.) Delay condoned.

(3.) By consent of the parties, the appeals are taken up for final hearing.