LAWS(PAT)-2017-7-29

CENTRAL BANK OF INDIA Vs. URMILA DEVI

Decided On July 24, 2017
CENTRAL BANK OF INDIA Appellant
V/S
URMILA DEVI Respondents

JUDGEMENT

(1.) The delay in filing of these Appeals is condoned.

(2.) Interlocutory Applications for condonation of delay stand allowed and disposed of.

(3.) As common question of law and facts are involved in all these three appeals filed by the Bank in question, we propose to deal with the issue and decide the same by a common order.