RAJENDRA BANSAL Vs STATE OF U.P .
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: C.A. No.-009743-009743 / 2010
Diary number: 11122 / 2007
Advocates: VISHWAJIT SINGH Vs
MITTER & MITTER CO.
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9743 OF 2010 ARISING OUT OF SLP (C) NO. 7241 OF 2007
RAJENDRA BANSAL ... APPELLANT
VERSUS
STATE OF U.P. & ORS. ... RESPONDENTS
O R D E R
Leave granted.
It is agreed by the learned counsel for the
parties that the case is covered in favour of the
appellant by the decision of this Court in Iqbal Naseer
Usmani v. Central Bank of India & Iors. (2006) 2 SCC 24.
The present appeal is allowed in the same terms.
.......................J [HARJIT SINGH BEDI]
.......................J [CHANDRAMAULI KR. PRASAD]
NEW DELHI, NOVEMBER 15, 2010.