SARASWAT CO-OP BANK Vs. PURNANADU SHEKHARMAL JAIN

JUDGEMENT

(1.) At the outset, learned Counsel for the petitioner seeks leave to amend the prayer clause. Leave granted. Amendment to be carried out forthwith during the course of the day.

(2.) Heard learned Counsel for the parties.

(3.) Rule. Rule is made returnable forthwith, with the consent of the parties and the petition is taken up for final disposal.