BANK OF MAHARASHTRA Vs. BALRAJ SUD

JUDGEMENT

(1.) AT this stage, learned Advocate for the petitioner, seeks to delete the names of respondents No. 3, 4 and 5 which is granted. The amendment to be carried out forthwith.

(2.) HEARD Shri A. Navelkar for the petitioner and Shri C. Mascarenhas for the respondents.

(3.) RULE made forthwith with consent.