ANIL R.DAVE,ADARSH KUMAR GOEL,L.NAGESWARA RAO, JJ. - (1.) Heard the learned counsel.
(2.) Leave granted.
(3.) Being aggrieved by the judgment dated 11th October, 2012, delivered in LPA No.448/2010 (O&M) by the High Court of Punjab & Haryana at Chandigarh, this appeal has been filed by the employer-Bank.;