UPHAR JEWELLERS Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) It is reported that the interim order passed by this Court on 02.12.2019 directing to keep the coercive steps in abeyance till the next date of posting, subject to satisfaction of Rs.50 Lacs to the Respondent-Bank towards the part of outstanding dues within 'two weeks', has not been complied with.

(2.) This appeal arises from the judgment dated 24.09.2019 passed by the learned Single Judge in WPC No.1346/2019, whereby interference was declined with regard to the prayers raised and writ petition was dismissed.

(3.) Heard the learned counsel for the Appellant as well as the learned counsel for the Respondent-Bank, besides the learned counsel representing the Respondent-Government.