Sagar Singh Damor vs Deepak Sharma
2021 Latest Caselaw 8029 MP

                                                                                1                               FA-303-2020
                                                      The High Court Of Madhya Pradesh
                                                                FA No. 303 of 2020
                                                              (SAGAR SINGH DAMOR Vs DEEPAK SHARMA AND OTHERS)

                                             9
                                             Indore, Dated : 30-11-2021
                                                    Shri Padmanabh Saxena, learned counsel for the appellant.
                                                    Shri Jitendra Yadav, learned counsel for the respondents No.2 & 3.

Shri Shashank Shrivastava, learned counsel for the respondent No.4/Bank.

With the consent, first appeal is finally heard.

Reserved for judgment.

                                                 (SUJOY PAUL)                                          (PRANAY VERMA)
                                                    JUDGE                                                    JUDGE

                                             soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2021.11.30 17:26:35 IST