HABIB KHAN Vs. DEBT RECOVERY TRIBUNAL
LAWS(RAJ)-2012-4-98
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on April 11,2012

HABIB KHAN Appellant
VERSUS
DEBT RECOVERY TRIBUNAL Respondents

JUDGEMENT

- (1.) The matter comes up on an application No.16539 dated 11.04.2012 filed by the petitioner under Article 226 of the Constitution of India for taking additional documents on record.
(2.) For the reasons stated in the application, the application is allowed and the documents are taken on record.
(3.) Heard the matter on admission.;


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