LAWS(DLH)-2013-8-289

KANTI LAL SADH Vs. INDIAN OVERSEAS BANK

Decided On August 30, 2013
Kanti Lal Sadh Appellant
V/S
INDIAN OVERSEAS BANK Respondents

JUDGEMENT

(1.) Notice.

(2.) Mr. Karan Khanna, learned counsel for respondent accepts notice.

(3.) The petition can be heard and disposed off finally.