BANK OF BARODA Vs. PIONEER GLOBEX PRIVATE LIMITED

JUDGEMENT

(1.) Rule. Mr.Prithu Parimal, leaned advocate waives service of notice of rule on behalf of the respondent Nos.1 to 7.

(2.) At the request of the learned counsel for the respective parties and in the facts and circumstances of the case, present petition is taken up for final hearing.

(3.) By way of this petition under Article 226/227 of the Constitution of India, the petitioner has prayed for the following reliefs:-