STATE BANK OF INDIA Vs. UCO BANK

JUDGEMENT

(1.) THE applicant Bank has preferred summons dated 22.4.2013 seeking below mentioned relief: -

(2.) ON 1.8.2013, this Court heard Mr. Bhatt, learned advocate for the applicant, Mr. Desai, learned advocate for the opponent No.1, and Mr. Pahwa, learned advocate for the opponent No.2, at length as regards the request made by the applicant vide summons dated 22.4.2013.

(3.) WHAT emerges from the summons and the affidavit is the fact that the opponent No.2 company owes huge amount -on having failed to repay loans to various banks and financial institutions, including the opponent No.1 herein which the banks and financial institutions have extended by different modes like loan, cash credit facility/over draft, advance against stock, etc.