ORIENTAL BANK COMMERCE Vs. REGIONAL MANAGER; BIMLA

JUDGEMENT

(1.) SHRI Ravi Kumar, Advocate has filed his vakalatanama which is taken on record. However, Shri H P Bhardwaj, Advocate for petitioner has moved an application seeking adjournment on the ground, that he is unable to travel to Chandigarh and prays for suitable date be fixed for hearing at Delhi.

(2.) THE Counsel for petitioner present before us is ready to argue the matter.

(3.) HEARD .