RARE ASSET RECONSTRUCTION COMPANY Vs. VIVEK VIJAY GUPTA

JUDGEMENT

(1.) When the matter is called out, a request is made that either the matter be passed over or be taken at 2:30 in view of the difficulty on the part of learned Senior Counsel who appears in this case.

(2.) Today, the Board of various matters consists of more than 325 matters and to accede to the request to pass-over or to be taken at 2:30 is not possible.

(3.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred by the petitioners with the following prayers: