KANDLA FINANCE LIMITED Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. A.S. Vakil for the petitioner, learned advocate Mr. Amar Bhatt for the respondent no.1 and learned Additional Solicitor General Mr. Devang Vyas with learned advocate Mr. Siddharth Dave for respondent no.2.

(2.) Rule. Learned advocate Mr. Amar Bhatt waives service of notice of rule on behalf of respondent no.1 and learned Advocate Mr. Siddharth Dave waives service of notice of rule on behalf of respondent no.2.

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