VINOD ARORA Vs. NATIONAL HOUSING BANK
LAWS(DLH)-2015-5-268
HIGH COURT OF DELHI
Decided on
May 22,2015
VINOD ARORA
Appellant
VERSUS
NATIONAL HOUSING BANK
Respondents
JUDGEMENT
RAJIV SHAKDHER, J. -
(1.) CM No.9042/2015 (Exemption)
1. Allowed subject to just exceptions.
W.P.(C) 5007/2015
(2.) ISSUE notice to the respondents.
(3.) MS . Takiar accepts notice on behalf of respondent no.1.In view of the order that I propose to pass, for the moment, no notice need be issued to respondent no.2. ;
(2.) ISSUE notice to the respondents.
(3.) MS . Takiar accepts notice on behalf of respondent no.1.
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