LAWS(DLH)-2016-2-134

GEODIS OVERSEAS PVT. LTD. Vs. PUNJAB NATIONAL BANK

Decided On February 12, 2016
Geodis Overseas Pvt. Ltd. Appellant
V/S
PUNJAB NATIONAL BANK Respondents

JUDGEMENT

(1.) The appeal impugns a judgment and decree, dated 15th October, 2014 of the Court of the Additional District Judge (ADJ) -06, South District, Saket Courts, New Delhi, of dismissal of a suit filed by the appellant, for recovery of Rs. 6 lacs from the respondent Bank as not maintainable.

(2.) Notice of the appeal was issued and the Trial Court record requisitioned.

(3.) Admit.