UMASHANKER AGARWAL Vs. CANARA BANK

JUDGEMENT

(1.) The present Misc. Civil Application has been filed by the third party seeking following reliefs:

(2.) Heard learned Advocate Mr. Manan Paneri for the applicant, Mr. Dhruvin Dossani appearing on behalf of Mr. Vishwas Shah for the respondent No. 1 Canara Bank and Ms. Hiral Mehta appearing on behalf of Mr. Vishal Dave for respondent No. 2 Company.

(3.) At the outset it may be noted that the Misc. Civil Application has been filed in the Special Civil Application which was disposed of by the co ?ordinate bench vide order dated 06.07.2018 which reads as under: