ANILRAO KALAJERAO BABAR Vs. SANGLI DISTRICT CENTRAL COOPERATIVE BANK LTD. AND ORS.
LAWS(SC)-2015-4-90
SUPREME COURT OF INDIA
Decided on
April 07,2015
Anilrao Kalajerao Babar
Appellant
VERSUS
Sangli District Central Cooperative Bank Ltd. And Ors.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned Counsel appearing for the parties.
(3.) Upon hearing the learned Counsel for the parties, we find that the disputed questions of fact are involved in this matter and it would be just and proper if the Appellant and Respondent Nos. 5-18 approach the Debts Recovery Tribunal for ventilating the grievance of Yashwant Sahakari Sakhar Karkhana Ltd., of which the Appellant and Respondent Nos. 5-18 are the members.;
(2.) Heard the learned Counsel appearing for the parties.
(3.) Upon hearing the learned Counsel for the parties, we find that the disputed questions of fact are involved in this matter and it would be just and proper if the Appellant and Respondent Nos. 5-18 approach the Debts Recovery Tribunal for ventilating the grievance of Yashwant Sahakari Sakhar Karkhana Ltd., of which the Appellant and Respondent Nos. 5-18 are the members.;
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