NAVEEN KUMAR Vs. CANARA BANK

JUDGEMENT

(1.) On the previous date i.e., 5/4/2022, after hearing the counsel for the petitioners, the following had been recorded:

(2.) Mr Hitesh Sachar has entered appearance on behalf of the respondent/bank.

(3.) Notwithstanding the aforesaid contention, Mr Sachar says the respondent/bank will consider the communication dtd. 24/5/2021.