KOTAK MAHINDRA BANK LTD. Vs. BANK OF BARODA

JUDGEMENT

(1.) The petition seeks a mandamus to the respondent No.1 Bank of Baroda (BOB) to release the title documents of property bearing No.KU -62, Pitampura, Delhi in favour of the petitioner Kotak Mahindra Bank Ltd.

(2.) Though the petition was listed on three earlier occasions before this Court and the counsel for the respondent No.1 BOB appeared on advance notice but was adjourned from time to time on the request of the counsel for the petitioner Bank and last on the request that the petitioner Bank desires to move some application. However no application has been filed and the counsel for the petitioner Bank and the counsel for the respondent No.1 BOB have been heard.

(3.) It is the case of the petitioner Bank: