JUDGEMENT
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(1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Mr. Prithu Parimal with Learned Advocate Ms. Ritu Shah present for Applicant. Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Nipun Singhvi present for Respondent No. 3. Learned Advocate Mr. Lalit Patel present for Respondent No.4.
(2.) Learned Advocate Mr. Jaimin Dave present for Respondents no. 5 and 6 Bank of Baroda and State Bank of India. None present for other Respondents. Learned Advocate Mr. Jaimin Dave filed Vakalatnama for Respondent/ Bank of Baroda.
(3.) Learned Advocate Mr. Jaimin Dave filed Vakalatnama for Respondent/ State Bank of India. Reply of Respondent no. 3 filed in IA 20/2018. Reply of Respondent no. 4 in IA 9/2018. Heard arguments of learned Counsel for Applicant and learned Counsel for Respondents in IA 20/2018. The applicant in IA 9/2018 filed IA 20/2018 seeking permission to treat the draft amendment as part of the record.;
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