NAITIK GEMS Vs. AUTHORISED OFFICER, RELIGARE FINVEST LTD

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of unsuccessful writ applicants of a writ application and is directed against the order passed by a learned Single Judge of this Court dated 17.09.2020 in the Special Civil Application No.9326 of 2020, by which the learned Single Judge declined to interfere with the interim order passed by the Debts Recovery Tribunal-II, Ahmedabad (for short "DRT") and thereby, rejected the writ application.

(2.) We have heard Mr. S.S.Panesar, the learned counsel assisted by Mr. Dhruvkumar S. Chauhan, the learned counsel appearing for the appellants (original writ applicants) and Mr. Vishwas Shah, the learned counsel appearing for the respondent (financial institution).

(3.) It appears from the materials on record that, the writ applicants have availed finance from the respondent under the various accounts. The details are as under: