S.DINESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) State Government accepted notice for respondent No.1.

(2.) In the instant petition, the petitioner has prayed for the following relief against respondent No.2- The Bhavasara Kshatriya Co-operative Bank Limited.

(3.) Learned counsel for the petitioner vehemently contended that the present writ petition is maintainable in view of the earlier order passed in W.P.No.14497/2016 (GM-RES) dated 27.03.2019.