Central Bank Of India vs Union Of India & Anr
2024 Latest Caselaw 10481 Jhar

Jharkhand High Court

Central Bank Of India vs Union Of India & Anr on 18 November, 2024

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

              THE HIGH COURT OF JHARKHAND AT RANCHI
                        L.P.A. No. 548 of 2022
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Central Bank of India ... ... ... Appellant Versus Union of India & Anr. ... ... ... Respondents

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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. P.A.S. Pati, Advocate For the Respondents : Ms. Swati Shalini, Amicus Curiae

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Order No. 13/Dated 18 November, 2024 th

Heard learned counsel for the respective parties.

Let this case be listed on 27th November, 2024 under the same heading and on that day learned counsel for the appellant as well as learned counsel for the respondents shall file their respective notes of argument apart from the judgments which they rely upon.

(Rongon Mukhopadhyay, J.)

(Arun Kumar Rai, J.)

Umesh-Abhishek/-