MANUBHAI KESHAVLAL RAVAL Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) This appeal under clause 15 of the Letters Patent is at the instance of the original writ applicants and is directed against the order passed by a learned Single Judge of this Court dated 19.07.2018 in the Special Civil Application No.10627 of 2018 by which the learned Single Judge rejected the writ application.

(2.) We have heard Ms. Mohini Dave, the learned counsel appearing for the appellants and Mr. Akshat Khare, the learned counsel appearing for the IDBI Bank Limited.

(3.) The appellants herein came before this Court by filing the Special Civil Application No.10627 of 2018 with the following prayer: