SRI MUKUND MAHESWAR Vs. AXIS BANK LTD.

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Upon the appellants presenting a writ petition under Article 226 of the Constitution [W.P. (SR). No.21402 of 2025], the Registry of the High Court of Telangana [High Court] raised certain objections which were to the effect that (i) the prayer in the writ petition needs revision; (ii) it needs to be clarified as to why (a) multiple relief has been claimed in a single prayer and (b) respondents 3, 4 and 9 were arrayed as respondents; and (iii) since the writ petition arises out of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 [Act] "DB set is to be filed in IA Petition".