AMIT JAIN Vs. CANARA BANK

JUDGEMENT

(1.) Vide the present appeal, the appellant is seeking setting aside of the impugned order dtd. 10/11/2022 passed by learned Single Judge in I.A. No.15745/2022 and I.A. No.16168/2022.

(2.) Appellant is further seeking setting aside of cost of Rs.1.00 lac imposed upon him vide the aforesaid order dtd. 10/11/2022.

(3.) Learned counsel for appellant submits that he presses this appeal qua prayer for setting aside impugned order dtd. 10/11/2022 only to the extent whereby cost of Rs.1.00 lac was imposed upon the appellant.