State Bank Of India vs Smt. Meena Dhaigude
2022 Latest Caselaw 4636 MP

Citation : 2022 Latest Caselaw 4636 MP
Judgement Date : 31 March, 2022

Madhya Pradesh High Court

State Bank Of India vs Smt. Meena Dhaigude on 31 March, 2022

Author: Subodh Abhyankar

                                       1
               IN THE HIGH COURT OF MADHYA PRADESH
                             AT INDORE
                                  WA No. 823 of 2021
                 (STATE BANK OF INDIA AND OTHERS Vs SMT. MEENA DHAIGUDE)

Dated : 31-03-2022
       Shri Naman Nagrath, learned Senior counsel with Shri Ramesh Chandra

Sinhal, learned counsel for the appellant.
       Shri Ankit Premchandani, learned counsel for the Respondent No.1.

Counsel for the respondent prays for and is granted time to file certain relevant judgment and a short reply.

List the matter on 21.4.2022. Interim relief shall remain in operation, till the next date of hearing.


   (SUBODH ABHYANKAR)                                              (PRANAY VERMA)
         JUDGE                                                         JUDGE

moni

Digitally signed by MONI RAJU Date: 2022.03.31 16:10:48 +05'30'

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