SUPERTECH REALTORS PRIVATE LIMITED Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by the dismissal of the writ petition vide Order dtd. 17/11/2022 passed by the learned Single Judge in W.P.(C)15854/2022, the writ petitioner seeks to assail the said order by way of the instant appeal.

(2.) The facts in brief, as narrated by the Appellant, reads as follows:-

(3.) Heard learned Counsel for the parties, and perused the material on record.