ALLAHABAD BANK Vs. STATE OF WEST BENGAL
LAWS(SC)-2007-2-119
SUPREME COURT OF INDIA (FROM: CALCUTTA)
Decided on February 20,2007

ALLAHABAD BANK Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the Division Bench of the Calcutta High Court summarily dismissing the writ petition filed by the appellant on the ground that it was highly belated.
(3.) A brief reference to the background facts as projected by appellant would be necessary.;


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