BHAVDEEPBHAI ARUNBHAI DAVE Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Percy Kavina assisted by learned advocate Mr.A.S.Panesar for the petitioners and learned advocate Mr.Lalit M. Patel for the respondent-Bank.

(2.) Considering the issue raised in this petition in narrow compass, with the consent of the learned advocates for the respective parties, the matter is taken up for hearing today.

(3.) By this petition under Article 227 of the Constitution of India, the petitioners have prayed for the following reliefs :