Banerjee, J. - (1.) In this application the Petitioner bank which is in liquidation claims to recover a sum of Rs. 76,146-10 from the Respondents.
(2.) The first Respondent is a firm of which Respondent Nos. 2, 3 and 4 are partners. The Respondent No. 5 is the wife of Respondent No. 2, who guaranteed payment of the firm's liability.
(3.) The Petitioner further claims a declaration that certain shares mentioned in the petition were charged for payment of the amount due to the Petitioner.;