DHARMENDRA POPATLAL PATEL Vs. IDFC FIRST BANK

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the Judgment and Order passed by a Division Bench of the High Court of Gujarat dtd. 3/10/2023 in Letters Patent Appeal No.1223/2023 by which the appeal filed by the Respondent No.1 IDFC First Bank Limited came to be allowed and thereby the Judgment and Order passed by the learned Single Judge dated 3-4/08/2023 in R/Special Civil Application No.1732 of 2023 filed by the appellants herein came to be set aside.

(3.) The short facts giving rise to this Appeal are as under:-