UNION BANK OF INDIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard the petition finally on merits at the stage of admission.

(2.) The petitioner is a body corporate registered under the Banking Companies (Acquisition & Transfer of Undertakings) Act V of 1970. The respondent No. 3 is a partnership firm of which respondent Nos. 4 and 5 are partners. Respondent Nos. 4 and 5 are the guarantors to the credit facilities availed by the respondent No. 6 who has created mortgage so as to secure the debts of the petitioner bank. Those properties are as follows:

(3.) The facts which have given rise to the filing of the instant petition are as follows :-