STATE BANK OF INDIA Vs. GARG INOX LTD

JUDGEMENT

(1.) This petition does not seem to have been instituted by a duly authorized person.

(2.) Learned counsel for the petitioner submits that he shall be placing the Board Resolution in favour of the DG Ivl who has executed the power of attorney in favour of their employee delegating and authorizing him to file the present petition. To come up on 2 July 2017.