SUPREME NUTRI GRAIN PRIVATE LIMITED Vs. DENA BANK

JUDGEMENT

(1.) The present petition is filed by the petitioners under Article 226 of the Constitution of India for the prayers inter alia that appropriate writ, order or direction may be issued to the respondent - bank to release the charge over the movable and immovable property as stated in the prayer clause and also direct to issue No Due Certificate to the petitioners.

(2.) The facts of the case briefly summarized are as follows:

(3.) Heard learned advocate, Shri Aditya Gupta for the petitioner and learned advocate, Shri S.S. Panesar for the respondent - bank.