SANGLI BANK LTD Vs. VEERA PLASTICS

JUDGEMENT

(1.) HEARD the learned counsel for plaintiffs petitioner and the learned counsel for respondent nos.1. 2 and 5.

(2.) AT the outset, the learned counsel for plaintiffs submitted that his client is not desirous of pressing this contempt petition against respondent nos.3 and 4. Accordingly, the contempt petition is dismissed against respondent nos. 3 and 4.

(3.) PRAYER (b) of the notice of motion taken out by the plaintiffs reads thus :