LAWS(SC)-2019-4-221

DBS BANK LTD SINGAPORE Vs. SHARAD SANGHI

Decided On April 15, 2019
Dbs Bank Ltd Singapore Appellant
V/S
Sharad Sanghi Respondents

JUDGEMENT

(1.) Heard learned counsel and perused the material available on record. We do not find any merit in the appeals.

(2.) The civil appeals stand dismissed.