ALLAHABAD BANK Vs. CHANDRA FINANCE AND SONS

JUDGEMENT

(1.) MR. R.S. Tewari, the learned Advocate appears for the applicant Bank.

(2.) The learned Receiver is directed to serve the copies of such report upon all parties concerned.

(3.) IN presence of the learned Advocate for the applicant Bank the Receiver's Report has been opened and the same has been accepted; and let it be kept with the record.