LAWS(KAR)-2012-9-31

KOTAK MAHINDRA BANK LTD Vs. N JAYARAM

Decided On September 11, 2012
KOTAK MAHINDRA BANK LTD Appellant
V/S
N JAYARAM Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner states that the petition has been rendered infructuous and may be dismissed as such. Ordered accordingly.