R. KRISHNAMOORTHY Vs. UCO BANK

JUDGEMENT

(1.) BY consent, the writ petition is taken up for final disposal.

(2.) HEARD Mr. A.R.L. Sundresan, learned Senior Counsel for the petitioner, Mr. P.V. Balasubramanian, learned counsel for the first respondent and Mr. V. Subbiah, learned Special Government Pleader for the second respondent.

(3.) IN this writ petition, the petitioner seeks to challenge the Assignment Deed dated 31.12.2008, by raising very many grounds.