SHAMBHU NATH SHARMA Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) While hearing the instant application on 9/8/2019, this Court has passed following order dtd. 9/8/2019 as under:-

(3.) Pursuant thereto, a supplementary counter affidavit on behalf of respondent Nos.1, 2, 3, 4 and 6 was filed on 28/8/2019 wherein the concerned respondents have taken a specific plea that the petitioner is raising disputed question of fact with regard to the loan. For brevity para 7 to 13 is extracted hereinbelow:-