UCO BANK Vs. DISTRICT MAGISTRATE
LAWS(ALL)-2020-2-250
HIGH COURT OF ALLAHABAD
Decided on February 06,2020

UCO BANK Appellant
VERSUS
DISTRICT MAGISTRATE, FAIZABAD Respondents

JUDGEMENT

- (1.) C.M. Application No. 148155 of 2019(Condonation of delay) and C. M. Application No. 148157 of 2019(Review Application) Heard Sri G.S.L. Verma, learned counsel for the Applicant/Petitioner and Sri Sumit Tahilramani, Advocate holding brief of Sri Sm Singh Royekwar, learned counsel for the respondent.
(2.) There are two applications, bearing C.M. Application No. 148157 of 2019 for review of Order dated 27.03.2019 and C. M. Application No. 148155 of 2019 for condonation of delay in filing the review application.
(3.) The first application is for condonation of delay in filing the review application.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.