ASHWINI SHETTY Vs. CANARA BANK

JUDGEMENT

(1.) Heard Sri Ashok Haranahalli, learned Senior Counsel for the petitioner, Sri Venkatesh, learned Counsel appearing for respondent No.1, Ms.Medha Rao, learned Counsel for Sri Shreyas Jayasimha, learned Counsel appearing for respondent Nos.2 to 4 and Ms.Bharghavi Dev.K. learned Counsel appearing for respondent Nos.5 to 7.

(2.) Petition is admitted and heard with the consent of the parties and the same is taken up for hearing.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 31.08.2015 passed by the Presiding Officer by which an application filed by the petitioner is dismissed. In the said application, the petitioner has sought for review of the order dated 30.09.2014 filed for seeking her impleadment as one of the defendants came to be dismissed.