PRANJIVAN PURUSHOTTAM ZAVERI Vs. DENA BANK

JUDGEMENT

(1.) Petitioners - husband and wife have preferred this Petition under Articles 226 and 227 of the Constitution of India praying for following reliefs : -

(2.) Facts relevant for the purpose of deciding this petition can be summarised as under : -

(3.) We have heard learned Senior Counsel Mr. S.N.Soparkar appearing with Mr. R.D.Dave for the petitioners and Mr. S.S.Panesar for Respondent o.1 - Dena Bank.