DHARAMVIR Vs. JAIN COOPERATIVE BANK LTD AND ANR

JUDGEMENT

(1.) A typing error is pointed out in our order dated 7th August, 2015. Instead of the amount read as Rs.15,000/- as recorded in para 5, the amount should correctly read as Rs.50,000/-. It is so directed.

(2.) By way of the instant writ petition, the petitioner has prayed for grant of benefit which was given to Kamlesh Jain who had filed a writ petition in this court which came to be granted by the judgment reported at in the case entitled Kamlesh Jain v. Jain Cooperative Bank Ltd, 2007 142 DLT 782.

(3.) The judgment of the court rested on a resolution of the Board of Directors of the respondent no. 1-society dated 20th July, 2007, relevant extract whereof reads thus :-