GULAMHUSAIN ASGARALY VAHANVATY Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Heard the learned Counsel for the Applicants and the learned Counsel for the Respondent.

(2.) Applicants herein are the original Plaintiffs and respondent is the original Defendant. For the sake of convenience, parties are referred to hereinafter as "Plaintiff and "Defendant".

(3.) Brief facts are as under:-