SHANKARLAL SITARAM SOMANI Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) Today, Mr. Saurabh Soparkar, learned Senior Counsel assisted by Mr. Ravi Pahwa, learned Counsel for the petitioners has tendered the draft amendment. The said draft amendment is not objected by Mr. Bhagat, learned Counsel for the respondent. With broad consensus, the draft amendment is allowed. Amendment to be carried out within period of one week from the date of receipt of copy of the order.

(2.) Present petition is filed by the petitioners under Article 226 of the Constitution of India with the following reliefs:-

(3.) Brief facts of the present case are in nutshell as under:-