CHAROTAR NAGRIK SAHAKARI BANK LTD Vs. JAYRAJ BUILDERS

JUDGEMENT

(1.) As in both the matters the questions arise for consideration are common, they are being considered by this common judgement.

(2.) The short facts of the case appear to be as under:-

(3.) Heard Mr.Sunit Shah, learned Counsel appearing with Mr.Dipen Desai for the petitioner Bank and Mr.Mihir Joshi, learned Counsel for Singhi and Company for the respondents.