URMILA DEVI Vs. BRANCH MANAGER
LAWS(SC)-2020-1-93
SUPREME COURT OF INDIA
Decided on January 30,2020

URMILA DEVI Appellant
VERSUS
BRANCH MANAGER Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard the learned counsels for the parties.
(3.) The present appeal challenges the judgment and order dated 21.01.2016 passed by the learned single judge of the High Court of Patna in Miscellaneous Appeal No.521 of 2011 thereby, holding the crossobjection of the claimant to be not maintainable.;


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