LAWS(DLH)-1984-2-5

SANJAY TEXTILES Vs. STATE BANK OF INDIA

Decided On February 15, 1984
SANJAY TEXTILES Appellant
V/S
STATE BANK OF INDIA Respondents

JUDGEMENT

(1.) AFTER the attachment is effected the petitioner/objector has a right to file objections but not prior to attachment.