D.K. Jain, J. - (1.) Leave granted.
(2.) Challenge in these appeals, by special leave, is to the judgments and orders dated 28th April, 2009 and 1st July, 2009 delivered by the High Court of Bombay in W.P. No. 707 of 2009, and Criminal Application No. 178 of 2009 in W.P. No. 707 of 2009, respectively whereby it has dismissed the writ petition filed by the Appellants herein, and also declined to extend the status-quo order granted by it to them.
(3.) Briefly stated, the facts, material for adjudication of the present appeals, may be stated thus: Respondent No. 3, viz. the State Bank of India had advanced a loan of Rs. 4,50,00,000/- to Appellant No. 6 on an equitable mortgage by deposit of the title deeds of certain properties, subject matter of these appeals, on 6th February, 2006. Appellant Nos. 1 to 5 and one Mr. Lalchand Sachdeo stood as personal guarantors to the said loan. ;