RAJESH YADAV AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl.M.A.5399/2015.

(2.) BY order dated 16.7.2015, it was noted by this Court that a prayer was made for impleadment as successor -in -interest of one Mr. Naveen Kumar Aggarwal, one of the complainants in the dispute, by the applicant, a public sector bank, viz. Indian Overseas bank (Government of India undertaking).

(3.) AN assurance was given to the Court that on the next date the draft of such amount in the name of the applicant bank would be deposited by the petitioners.