ARUNA KHEMCHAND ADVANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri. Anish Jose Antony, learned counsel appearing for the petitioners, Smt. Anupama Hegde, learned CGC appearing for respondent No.1, Sri. R. Kiran, learned counsel appearing for respondent No.5 and Sri. Mithun G.A., learned counsel appearing for respondent No.6.

(2.) The petitioners are before this Court seeking the following prayer:

(3.) The order that is called in question is an order passed by the Banking Ombudsman, passed upon the complaint dtd. 24/7/2020. The complaint was against the Bank, which had denied the right of the petitioners to retain/ convert the Demat account into the residential status. The Banking Ombudsman closes the issue by the following order: