BHASKAR PADMASINH TANNA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. B. P. Tanna, the learned Senior Advocate assisted by Mr. Aditya. J. Pandya, the learned advocate appearing for the writ-applicants and Mr. A. S. Panesar, the learned advocate appearing for the respondent No.1 - Bank.

(2.) Though the respondents No.7 and 8 are served, no one has remained present when the matter was called out. The respondents No.3 to 6 have refused to receive the notice.

(3.) Mr. Tanna, the learned Senior Advocate fairly submitted that the Tribunal is available and that the Securitization Application (produced at page-45 of the writ-application) is pending adjudication before the Tribunal.