CATHOLIC SYRIAN BANK LTD Vs. ORMA MARBLE WORLD

JUDGEMENT

(1.) Facts in Brief:

(2.) But the learned CJM has felt it desirable to put the debtors on notice and, so, passed the Ext.P4 order. Assailing that order, the Bank filed this writ petition.

(3.) The Bank's counsel has submitted that the borrowers have mortgaged five items of immovable properties, besides hypothecating movable assets. According to him, the borrowers have hypothecated the entire movable assets lying in 2 to 6 immovable properties: granite and marble blocks and slabs.