STI INDIA LIMITED Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) Rule returnable forthwith. Mr. R.A. Mishra, the learned counsel, waives service of notice of rule for and on behalf of the respondent No.1-Oriental Bank of Commerce, Mr. Chirag Patel, the learned counsel, waives service of notice of rule for and on behalf of the respondent No.2-Gujarat State Cooperative Cotton Federation Ltd., Mr. Anip Gandhi, the learned counsel, waives service of notice of rule for and on behalf of the respondent No.4-Asset (Reconstruction) Company (India) Ltd. and Mr. Devang Vyas, the learned counsel, waives service of notice of rule for and on behalf of the respondent No.3-Gujarat State Cooperative Bank Ltd.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(3.) The case of the writ applicant, in his own words, as pleaded in the writ application, is as under;