Bhagvandas Asudani vs Punjab National Bank
2021 Latest Caselaw 5714 MP

                                                                             1                             WP-14465-2021
                                                  The High Court Of Madhya Pradesh
                                                             WP-14465-2021
                                                       (BHAGVANDAS ASUDANI Vs PUNJAB NATIONAL BANK AND OTHERS)

                                        3
                                        Jabalpur, Dated : 20-09-2021
                                                 Heard through Video Conferencing.
                                                 None for the petitioner.
                                                 Shri Kapil Duggal, learned counsel for the respondent No. 1.

Srh Pradeep Singh, learned Government Advocate for the respondent No. 2/State.

Learned counsel for the respondent No. 1 placing reliance upon the judgment of the Supreme Court in the case of Agrawal Tracom Private Limited vs. Punjab National Bank and others (2018) 1 SCC 626 (paras 24 to 30) has submitted that the petitioner has remedy of approaching the DRT.

Since no one is present for the petitioner, therefore, the case is adjourned for 29.09.2021.

                                            (PRAKASH SHRIVASTAVA)                                  (VIRENDER SINGH)
                                                   JUDGE                                                   JUDGE


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Digitally signed by VINAY KUMAR VERMA Date: 2021.09.21 13:47:10 IST