RAVINDRA S/O WAMAN INGLE Vs. SAHAKAR MITRA

JUDGEMENT

(1.) HEARD.

(2.) '' Rule. With the consent of the parties, the matter is taken up for final disposal at admission stage.

(3.) '' Learned counsel for the respondents supported the order passed by the Assistant Registrar. It is contended that infact those are the cases in respect of renewal of loan. Petitioners in the petitions are the borrowers even prior to the impugned transaction and in order to satisfy the existing liability they borrowed larger sum. It is contended that at the time of securing renewal of the loan, petitioners have executed proper documents and those are in the custody of the bank. Learned counsel for the respondent / bank has shown willingness to produce documents, if directed.