NARINDER GARG Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) The instant writ petition has been filed seeking following reliefs:

(2.) The case of the petitioners was before the Bench which was considering the matter in P. Mohanraj & other connected matters. However, the case was de-tagged pursuant to order dtd. 2/2/2021.

(3.) In P. Mohanraj and Others v. Shah Brothers Ispat Private Limited, (2021) 6 SCC 258, a Bench of three-Judges of this Court considered the matter whether a corporate entity in respect of which moratorium had become effective could be proceeded against in terms of Ss. 138 and 141 of the Negotiable Instruments Act, 1881 ("the Act" for short).