VIVEK SAHNI Vs. KOTAK MAHINDRA BANK LTD

JUDGEMENT

(1.) Courts are required to rediscover itself when they face unprecedented challenges particularly in absence of clear statutory mandate. These cases also throw such challenge. Let me take an attempt to do justice.

(2.) By this order, CRM-M-29187 and CRM-M-29188 of 2019 shall stand disposed of. Counsel for the parties are also agreed that the issues involved for decision are common in both the petitions.

(3.) Following questions needs determination:-