ANAND ENTERPRISE AND ORS. Vs. UCO BANK

JUDGEMENT

(1.) This Application Has Been Filed Seeking Modification in the prayer made in the writ petition as well as for deletion of the name of petitioner no. 2 from the array of the parties as, she died on 10.06.2014.

(2.) The Learned Counsel For The Petitioners Submits that the petitioners are aggrieved by order dated 12.07.2013 in Appeal (T) No. 08/2013 (in Appeal No. 132 of 2011). It is submitted that the petitioners are seeking settingaside of order dated 12.07.2013 however, inadvertently, the original prayer in the writ petition was not formulated properly.

(3.) The Learned counsel for the respondentUCO Bank opposes the amendment application.