CENTRAL BANK OF INDIA Vs. ANURADHA MANCHANDA

JUDGEMENT

(1.) Petitioner Bank is defendant No. 1 before the learned Trial Court and is defending a suit for declaration and permanent injunction.

(2.) Plaintiff- Ms. Anuradha Manchanda claims herself to be a bonafide purchaser of the property in question.

(3.) Petitioner bank is aggrieved by order dtd. 10/5/2024 whereby its application moved under Order IX Rule 7 CPC has been dismissed.