BHARAT NAVNITLAL SHAH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocate Mr.Sevak waives service of notice of rule for the respondent.

(2.) Having regard to the controversy in narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for hearing.

(3.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs: