CHUNIBHAI K SHAH Vs. VALLABHBHAI K SHAH

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India, the petitioners " original applicants, who have initiated the proceedings under the Contempt of Courts' Act by submitting application below Exh-129 in Civil Misc. (Arbitration) Application No.47/2002, have prayed for following main reliefs :

(2.) AT the outset, it is required to be noted that in the present petition, main challenge is the orders passed by the Trial Court below Exhs.178 and 189 dated 15/02/2011 as well as common order passed by the Trial Court dated 01/03/2011 passed below Exhs.208 and 209, by which, application submitted by the petitioners herein for an appropriate direction, directing the Bank to produce certain documents and alternatively to issue witness summons to the Bank, have been rejected.

(3.) MR.Panesar, learned advocate appearing on behalf of the respondent No.8 " Bank has stated at the bar that necessary particulars with respect to Officer/s of the Bank, who has executed Deed of Assignment on behalf of the Bank and who has issued order under OTS, shall be disclosed in writing to the respective parties and/or their advocates within a period of ten days from today.