LAWS(BOM)-2009-4-94

INDIAN BANK Vs. KAPOL CO OP BANK LTD

Decided On April 20, 2009
INDIAN BANK Appellant
V/S
KAPOL CO OP BANK LTD Respondents

JUDGEMENT

(1.) Heard.

(2.) A short but interesting question that arises for consideration is:

(3.) The facts of the case in a narrow compass may be briefly stated thus: