LAWS(KAR)-2023-2-630

BHARATH Vs. CITY UNION BANK LTD.

Decided On February 14, 2023
BHARATH Appellant
V/S
CITY UNION BANK LTD. Respondents

JUDGEMENT

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

(2.) Heard Sri. R. Harisha, learned counsel appearing for the petitioners, Sri. Prakash Hegde, learned counsel appearing for the respondents and have perused the material available on record.

(3.) The learned counsel appearing for the petitioners submit that the petitioners have been giving representations for the Bank to furnish statement of accounts as mentioned in the schedule to the petition.