AMIT JAIN Vs. CANARA BANK

JUDGEMENT

(1.) I.A. 15745/2022 (O-XXXIX R-1 and 2 of CPC) and I.A. 16168/2022 (of the defendant no.1 u/O-XXXIX R-4 of CPC) Brief facts relevant for deciding the present applications are set out below:

(2.) Hence, the present suit was filed seeking the following reliefs:

(3.) On 23/9/2022, summons were issued in the present suit and an ex parte ad interim order was passed by this Court restraining the defendant bank from selling the pledged shares or surrendering the aforesaid LIC policies assigned by the plaintiff in favour of the defendant bank.