MISH JAIN AND ORS. Vs. ICICI BANK LTD.

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) W.P.(C) Nos. 8516/2015, 9317/2015 & 9383/2015 have in the past been adjourned on four occasions on the request of the petitioner no.1 who appears in person that he needs to prepare the matter and / or file further documents. W.P.(C) No. 858/2016 has come before this Court for the first time today.