BHAGWATIBEN PRAVINKUMAR DUTT Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) Heard learned Advocate Mr. Punit B Juneja for the petitioners and learned Advocate Mr. Vivek B Gupta for the respondent.

(2.) Learned Advocate Mr. Juneja has filed an undertaking of the petitioner which reads as under:

(3.) In view of the above undertaking, learned Advocate Mr. Vivek B Gupta for the respondent- Bank submitted that if the petitioner abide by the terms of the aforesaid undertaking, no coercive action shall be taken by the respondent- Bank till 31/10/2022.