TULSI SILVER INDUSTRIES Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) Heard , learned advocate for the petitioners and Mr. A.M. Vadera, learned advocate for respondent no.1.

(2.) By way of this petition under Article 226 of the Constitution, the petitioners have prayed for the following reliefs-

(3.) This Court (Coram : S.G. Shah, J.) was pleased to pass the following order on 28.02.2017-