LAWS(BOM)-2023-12-135

SADA ANA BAGKAR Vs. BANK OF BARODA

Decided On December 20, 2023
Sada Ana Bagkar Appellant
V/S
BANK OF BARODA Respondents

JUDGEMENT

(1.) Heard Mr. A. Naik for the Petitioner and Mr. P. Karpe for the Respondent.

(2.) Rule.

(3.) Rule is made returnable forthwith. Heard the parties with consent for final disposal.