KULDEEP RAJ Vs. JAMMU RURAL BANK

JUDGEMENT

(1.) Learned counsel for the appellant submits that appellant has liquidated the loan amount, this fact is not disputed by the other side. Mr. Abrol placed on record the No Objection Certificate. The same is taken on record.

(2.) In view of the above, the present appeal has been rendered infructuous.

(3.) As such, the same is dismissed.