LAWS(RAJ)-2022-3-33

NARESH SHARMA Vs. INDIAN OVERSEAS BANK

Decided On March 16, 2022
NARESH SHARMA Appellant
V/S
INDIAN OVERSEAS BANK Respondents

JUDGEMENT

(1.) Heard counsel for the petitioner. Issue notice to the respondents, returnable on 29/3/2022. Mr. Arun Sharma, learned counsel accepts notice on behalf of the respondents.