SHRIKANT G. MANTRI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This Interim Application has been filed by the Plaintiff under the provisions of Order XIIIA of the Code of Civil Procedure, 1908 (" the CPC "), seeking the following reliefs:-

(2.) The present suit has been filed seeking a decree against the Defendant to hand over to the Plaintiff 11,25,000 shares of ITC Limited and all further accruals thereon (whether by way of bonus, rights and dividends) and to do all things necessary for that purpose, including signing transfer/ demat forms.

(3.) The Plaintiff is a Stockbroker by profession and a registered member of the Bombay Stock Exchange Limited. The Defendant is a banking company Nedungadi Bank Limited merged with the Defendant on 2/3/2003 in terms of the Acquisition / Merger Order dated 16 th November, 2002 issued by the Reserve Bank of India.