LAWS(NCD)-2020-9-12

TATA MOTORS FINANCE LTD. Vs. ABBAS ALI MIA

Decided On September 28, 2020
TATA MOTORS FINANCE LTD. Appellant
V/S
Abbas Ali Mia Respondents

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Heard learned counsel for the appellants.

(3.) Perused the material on record.