MINAKSHI FINANCE COMP Vs. MOHD. SHAMIM

JUDGEMENT

(1.) Heard Sri Mahesh Chandra, learned counsel for petitioner, learned State counsel and perused record.

(2.) None present on behalf of respondent.

(3.) Facts of the present case in brief are that an agreement has been entered between petitioner-M/s Minakshi Finance Co., Meerut City and Sri Mohd. Shamim, a copy of which is filed as annexure No. 3 to the writ petition.