HARIKRISHNA ENGINEERING WORKS Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard learned Advocate Shri B.M. Mangukiya with learned Advocate Shri Shrey Dave on behalf of the petitioners and learned Advocate Shri Rituraj Meena on behalf of respondent- Bank.

(2.) By way of this petition, the petitioners have prayed for the following reliefs:

(3.) Essentially the challenge in the petition being that the properties according to the petitioners have been undervalued which will cause grave prejudice to the petitioners. Learned Advocate Shri Mangukiya further submits that during pendency of the petition in the interregnum since unfortunately the petitioners though protected, since the petition had been dismissed for default, the Bank had auctioned one of the properties.