SURENDRA PURSHOTTAM GONDHALI Vs. BANK OF BARODA

JUDGEMENT

(1.) By way of this Letters Patent Appeal, the appellants-original petitioners have challenged the order dtd. 18/12/2017 passed in Special Civil Application No.22506 of 2017, whereby, the writ application was dismissed on the ground of availability of alternative statutory remedy.

(2.) The facts emerging from the record are as under:-

(3.) Being aggrieved and dissatisfied by the aforesaid, the appellants have preferred the present Letters Patent Appeal under the Provisions of Sec. 15 of the Letters Patent Act, 1865. It is pertinent to note that on 28/12/2017, this Court was pleased to issue a notice to the respondents herein and also granted interim relief in terms of para 7(a) on a condition of depositing Rs.50,00,000.00 within a period of four weeks from the date of order.