LAWS(DLH)-2015-9-320

ICICI BANK LIMITED Vs. SUNITA MITTAL

Decided On September 28, 2015
ICICI BANK LIMITED Appellant
V/S
SUNITA MITTAL Respondents

JUDGEMENT

(1.) CM No. 20718/2015 (Exemption)

(2.) ALLOWED subject to just exceptions.

(3.) BY virtue of the aforesaid notice, the respondent was also called upon to hand over the possession of the subject vehicle.