In Judgment Text:
- this order of the learned Single Judge by filing a
Letters Patent Appeal , which went before the Division
In Judgment Text:
- of the learned Single Judge by filing a
Letters Patent Appeal , which went before the Division Bench of the High
In Judgment Text:
-
the
letters patent appeal filed by the appellant Bank - and order of the learned Single Judge dated 25.03.2009, respondent preferred a
letters patent appeal being - Judge. Consequently, the
letters patent appeal of the appellant was dismissed. - by the Division Bench in
letters patent appeal . This sequence of events demonstrates that the modified penalty
In Judgment Text:
- was also dismissed by a Division Bench, vide order dated 13.05.2014, passed in
Letters Patent Appeal No
In Judgment Text:
- By the judgment and order dated 11.01.2017, the
letters patent appeal filed by the appellant Bank against - of the learned Single Judge dated 25.03.2009, respondent preferred a
letters patent appeal being LPA No. 928 - the view taken by the learned Single Judge. Consequently, the
letters patent appeal of the appellant - by the Division Bench in
letters patent appeal . This sequence of events demonstrates that the modified penalty
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