KOTAK MAHINDRA BANK LTD Vs. YOGESH BAWEJA

JUDGEMENT

(1.) By this common order, I shall disposed of the above mentioned 17 petitions in which similar issue is involved.

(2.) In these petitions, the petitioner has filed Civil Miscellaneous (Main) petition under Article 227 of the Constitution of India against the order(s) dated 3 rd November, 2010, 18th December, 2010, 28th January, 2011 and 4 th February, 2011 as passed by Sh.Surinder S.Rathi, Additional District Judge, Tis Hazari, Delhi in Civil Suit No.73/2010 entitled "Kotak Mahindra Bank Ltd. Vs. Yogesh Baweja".

(3.) The petitioner i.e. M/s. Kotak Mahindra Bank Limited is a corporate body incorporated and registered under the Companies Act, 1956 and carrying its business of banking under Banking Regulation Act, 1949 and is having its registered office at 36-38A, Nirman Bhawan, 227, Nariman Point, Mumbai-400021 and inter alia Branch office at G-9, Vikas Puri, New Delhi.