ARUN MITTAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present is an application for early hearing and disposal, in view of the counter affidavit filed on behalf of the respondent.

(2.) Considering the submissions made in the present application, the present petition is taken up for hearing today itself.

(3.) The next date of hearing, i.e., 11/9/2024 stands cancelled.