LAWS(DLH)-2015-1-588

NEERAJ VAID Vs. INDIAN OVERSEAS BANK

Decided On January 30, 2015
Neeraj Vaid Appellant
V/S
INDIAN OVERSEAS BANK Respondents

JUDGEMENT

(1.) CM No.1544/2015

(2.) MR . Karan Khanna, Adv. accepts notice.

(3.) WITH the consent of the counsel for the parties, the matter was heard finally.