DHARA ENTERPRISE Vs. AUTHORIZED OFFICER, INDIAN BANK

JUDGEMENT

(1.) Heard learned advocate Mr.Vijay H. Patel for the petitioners and learned advocate Mr.Vijaykumar T. Rami who appears on advance copy for the respondent-Bank.

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

(3.) Brief facts of the case are as under :