KAIZEN REFINERS Vs. CANARA BANK

JUDGEMENT

(1.) By order dated 12.10.2018, this Court, while directing issuance of notice to the respondent-Bank, directed the respondent-Bank not to precipitate the matter till the next date of hearing. On the next date of hearing i.e. on 25.10.2018, the respondent-Bank entered appearance through its counsel and submitted that the Hon'ble Apex Court in Civil Appeal Nos.10243- 10250/2018 in the case of ICICI Bank Limited Etc. Vs. Umakanta Mohapatra Etc., passed an order as follows:

(2.) In the light of the directions issued by the Hon'ble Apex Court, this Court vacated the interim order that was granted earlier. However, liberty was reserved to the petitioners to make submissions regarding interim relief at the time of hearing the petitioners on the maintainability of the writ petitions.

(3.) In the light of the above, the learned counsels were called upon to make their submissions on the maintainability of the writ petitions.