M.S. SANJAY Vs. INDIAN BANK

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the Judgment and Order passed by the High Court of Karnataka at Bengaluru dtd. 15/6/2019 in Writ Petition No.47721/2017 by which the High Court allowed the Writ Petition filed by the Respondent No.4 - herein (guarantor) and thereby set aside the order passed by the Debt Recovery Appellate Tribunal (DRAT) dtd. 11/4/2017 in RA(SA) 151/2011.

(3.) The facts giving rise to this Appeal may be summarized as under: