UNION BANK OF INDIA Vs. UTTARANCHAL CHEMICAL INDUSTRIES

JUDGEMENT

(1.) Issue notices.

(2.) Learned counsel for the respondents appear and accept notices.

(3.) The present appeal is directed against the order dtd. 30/11/2022 passed by the learned Single Judge, whereby staying the operation of impugned order dtd. 9/11/2022 whereby the appellant-bank issued notice to the respondent to take over possession of one of the mortgaged assets, namely, the factory premises of the respondent.