IMP POWERS LIMITED Vs. KARNATAKA BANK AND ANR

JUDGEMENT

(1.) Not on board. Upon mentioning taken on board.

(2.) Liberty to circulate the matter granted in view of the urgency expressed by plaintif in their praceipe dated 15 th April 2020.

(3.) At the outset, Dr. Saraf, on instructions, stated that his instructing advocates have given notice to defendant no.1 against whom relief is sought in this Interim Application but they have informed the advocates that they will not be able to come to Court. The matter was taken up in chamber since there were some issues regarding hearing the matter over video conferencing.