KOTAK MAHINDRA BANK Vs. KAILASH OIL CAKE INDUSTRIES

JUDGEMENT

(1.) Heard learned advocate Mr.Karan Sanghani for learned advocate Mr.Nikunt Raval for the petitioner.

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

(3.) On perusal of the above prayers, it appears that the petitioner bank can make similar request in the pending proceedings before the Debts Recovery Tribunal, Ahmedabad for expediting hearing of the proceedings being OA No.251 of 2020.