SH ANKUR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been preferred to seek the following reliefs:-

(2.) The aforesaid reliefs have been sought in relation to the advancement of loan by respondent No. 13/ Financial Institution, namely, India Infoline Finance Limited (IIFL) to M/s AVJ Developers (India) Private Limited and M/s Best View Properties Limited.

(3.) We may notice that these borrowers have not been made parties in these proceedings.