JASVINDER SINGH SOHAL Vs. INDIAN BANK
LAWS(SC)-2011-2-96
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
February 11,2011
JASVINDER SINGH SOHAL
Appellant
VERSUS
INDIAN BANK
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) This appeal emanates from the judgment and order dated 18.12.2008 passed by the High Court of Judicature at Bombay in Writ Petition No.5627/2008.;
(2.) We have heard the learned counsel for the parties.
(3.) This appeal emanates from the judgment and order dated 18.12.2008 passed by the High Court of Judicature at Bombay in Writ Petition No.5627/2008.;
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