STATE BANK OF INDIA Vs. EDC LTD

JUDGEMENT

(1.) Rule made returnable forthwith.

(2.) The learned counsel for the petitioner seeks leave to delete respondent no.2 (b) from the record. Leave to delete is granted at the risk of the petitioner. Necessary correction to be carried out forthwith.

(3.) All these petitions involve a common and connected question and they can be disposed off by this common order.