BHAVANI MUNISWAMY, W/O. LATE CAPTAIN V. MUNISWAMY Vs. BANK OF BARODA A BODY CORPORATE CONSTITUTED UNDER THE BANKING COMPANIES (ACQUISITION AND TRANSFER OF UNDERTAKINGS). ACT 1970 HAVING ITS HEAD OFFICE AT MANDAVI, BARODA, IN GUJARATH STATE AND A

JUDGEMENT

(1.) THE Petitioner is before this Court assailing the order dated 23.08.2010 passed on I.A. No. 1798/2010 in O.A. No. 96/2010. The said order is impugned at Annexure -A to the petition. The Petitioner has also sought for consequential direction to permit the Petitioner to be impleaded as additional Defendant in O.A. No. 96/2010.

(2.) HEARD the learned Counsel for the parties and perused the petition papers.

(3.) THE first Respondent has opposed the petition by filing a detailed objection statement along with the documents. Respondents No. 2 to 4 though served are un -represented.