ATUL PUNJ Vs. IDBI BANK

JUDGEMENT

(1.) Mr. Mohit Mathur, learned Senior Counsel appearing on behalf of the Appellants, on instructions, submits that in case the relief claimed in prayer (c) of the present application is granted, the Appellants shall not press the present appeal.

(2.) It is further submitted on instructions that the Appellants undertake before this Court that they shall not approach any Bank or Financial or Non-Banking Financial Institution for availing any loan or credit facilities, till the next date of hearing and in view thereof the Respondent be restrained from publishing the names or photographs or any other particulars of the Appellants in the media, i.e., newspapers, magazines etc. so that their image and reputation is not tarnished.

(3.) Let an undertaking to the aforesaid effect be furnished by the Appellants to the IDBI Bank/Respondent, within two days from today.