BHAVESH HARIDAS THAKKAR Vs. BANK OF BARODA

JUDGEMENT

(1.) RULE. Mr.Bhaskar Sharma, learned counsel waives the service of notice of Rule on behalf of the contesting respondent No.1 - Bank. Though notice is served on behalf of the respondent Nos.2 and 3, none appeared on their behalf.

(2.) At the request of the learned counsel for the respective parties and considering the issue involved in the petition, present petition is taken up for final hearing today and heard the learned counsel for the respective parties at length.

(3.) By way of filing this application under Article 226 of the Constitution of India, the petitioners have challenged the judgment and order dated 28/05/2017 passed by the respondent No.6 - Debt Recovery Tribunal-I, Ahmedabad in Original Application No.605 of 2015.