J.J. PRINTERS AND PACKAGING THROUGH ITS SOLE PROPRIETOR SRI ASHISH JAITLY Vs. SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA THROUGH ITS AUTHORIZED OFFICER/DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) LEARNED counsel for the respondents files counter affidavit. The same is taken on record.

(2.) HEARD learned Counsel for the parties and perused the record.

(3.) IN this writ petition, the petitioner has filed supplementary affidavit and along with the supplementary affidavit, the petitioner has annexed letter dated September 13, 2010 sent by the respondent -Bank to the proprietor of the petitioner firm as Annexure -2 to supplementary affidavit.