INDIAN OVERSEAS BANK Vs. P GANESAN
LAWS(SC)-2007-11-68
SUPREME COURT OF INDIA
Decided on November 23,2007

INDIAN OVERSEAS BANK, ANNA SALAI Appellant
VERSUS
P.GANESAN Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Whether pendency of a criminal case by itself would be a sufficient ground for stay of the departmental proceedings is the principal question which arises for our consideration in this case.
(3.) The basic fact of the matter is not in dispute.;


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