DHULABHAI KHAMABHAI PAGI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Daxesh T. Dave, learned advocate for the petitioners.

(2.) Following substantive prayers are made in this petition.

(3.) Mr. Dave, learned advocate for the petitioners submits that the Court has inherent powers under Section 151 of the Code of Civil Procedure to make such orders as may be necessary for the ends of justice.