MOHSINALI RAMJANALI SABUWALA Vs. CORPORATION BANK

JUDGEMENT

(1.) Heard learned advocate Mr.Bhavyaraj Gohil for learned advocate Mr. A.J.Yagnik for the petitioner, learned advocate Mr.A.S.Panesar for respondent No.1 and learned advocate Mr. Kartik H. Bhatt for respondent Nos. 7 and 8.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Learned advocate Mr. Gohil for the petitioner submitted that the limited prayers made in this petition is only with regard to transfer of Rs.41,54,000.00 to respondent No.2-Venture Capital Assistance as the same amount is required to be repaid to respondent No.2. It was further pointed out by learned advocate for the petitioner that the disputes between the petitioner and respondents No. 4 to 8 are pending before the Arbitrator appointed by them under the Arbitration and Conciliation Act, 1996 [for short 'Act,1996'] as the petitioner to resolve the disputes between the respondents No. 4 to 8 who are partners of respondent No.3 partnership firm i.e. "M/s. YMS Cold Storage".