Full Judgment Text
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.