B A BHAT Vs. SYNDICATE BANK

JUDGEMENT

(1.) At the stage of preliminary hearing notice was ordered to the respondents. Accordingly, learned counsel, Sri Radhesh Prabhu, has entered appearance on behalf of the respondents and the statement of objections is also filed. As the petition turns upon a short point, rule is issued and it is heard for final disposal.

(2.) In this petition under Article 226 of the Constitution, the petitioner has sought for the following reliefs :

(3.) The petitioner has been compelled approach this court because of the reply given by the first respondent-bank as per annexure M Having regard to the contentions urged on both sides, the following points arise for consideration.