SAINABA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioners have approached this Court with the following prayers :

(2.) WHEN the matter came up for consideration before this Court on 06/03/2012, the following interim order was passed :

(3.) HEARD the learned counsel for the respondent Bank as well. Considering the admitted fact that the petitioners have not chosen to satisfy even a portion of the amount ordered to be deposited as per the interim order dated 6.3.2012, this Court does not find it as a fit case to invoke the discretionary jurisdiction under Article 226 of the Constitution. Interference is declined and the writ petition is dismissed, without prejudice to avail the statutory remedy.