AARAJ SHARMA Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) This application has been filed by applicant (respondent No.1 in the petition) seeking to rectify certain mistakes in the order dtd. 7/11/2023 passed in SBCWP No.4729/2023 passed by this Court vide the main case i.e. SBCWP No.4729/2023 was disposed of.

(2.) Succinct facts first, as pleaded in the instant writ petition.

(3.) Learned counsel for the petitioner submits that the impugned order dtd. 17/11/2022 is illegal and without jurisdiction. He argues that no judicial order was passed by the competent authority directing service of the complaint filed by the respondent no.1. In the premise, the competent authority could have taken cognizance of the complaint and lacked the jurisdiction to pass the final order which is assailed herein.