Roopali Msihra vs Bank Of Baroda Thru Managing ...
2019 Latest Caselaw 1692 ALL

Citation : 2019 Latest Caselaw 1692 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Roopali Msihra vs Bank Of Baroda Thru Managing ... on 26 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 22548 of 2017
 
Petitioner :- Roopali Msihra
 
Respondent :- Bank Of Baroda Thru Managing Director & Others Baroda Corp.
 
Counsel for Petitioner :- Apoorva Tewari,Paavan Awasthi
 
Counsel for Respondent :- Lalit Shukla,Prashant Kr. Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

It has been informed by Sri Lalit Shukla, learned counsel for the opposite parties that he has filed the short counter affidavit raising a preliminary objection regarding territorial jurisdiction in filing this writ petition.

List this petition in the week commencing 08.04.2019 within top ten cases.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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