LAWS(BOM)-1999-3-60

UNION BANK OF INDIA Vs. KOKILA NITISH KOTAK

Decided On March 09, 1999
UNION BANK OF INDIA Appellant
V/S
KOKILA NITISH KOTAK Respondents

JUDGEMENT

(1.) HEARD both the learned Counsel; Shri Gupte for the appellant/original plaintiff Union Bank of India, and Shri Thakkar for respondent Nos. 1 and 2 original defendants.

(2.) APPEAL admitted.

(3.) FILING of the paper book dispensed with Shri Thakkar for respondent Nos. 1 and 2 waives service.