PRESTIGE LIGHTS LTD Vs. STATE BANK OF INDIA
LAWS(SC)-2007-8-50
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on August 20,2007

PRESTIGE LIGHTS LTD Appellant
VERSUS
STATE BANK OF INDIA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The present appeal is directed against the judgment and order dated March 29, 2005 passed by the High Court of Uttaranchal at Nainital in Writ Petition No. 293 of 2005 by which the petition filed by the petitioner (present appellant) was dismissed in limine.
(3.) To appreciate the controversy, few relevant facts may be noted.;


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