MAHILA CO-OPERATIVE BANK LTD. Vs. JAGANNATHA RAO

JUDGEMENT

(1.) NOTICE to respondent No. 7 is awaited. However, as the relief is claimed only against the first respondent and respondent No. 7 is only a formal party, the matter is heard on merits.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 24 -8 -2013, passed by the trial court in O.S. No. 652/2010 on I.A. No. 8 vide Annexure -A.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.