USHA JOHRI Vs. SYNDICATE BANK & ANR

JUDGEMENT

(1.) The present writ petition under Article 226 and 227 of the Constitution of India prays as follows:-

(2.) The facts as are necessary for the adjudication of the present writ petition are adumbrated hereinbelow:-

(3.) Having examined the evidence led on behalf of the parties and after hearing the counsel representing them, the pleas urged on behalf of the petitioner were found untenable and the OA No.189/2011 instituted on behalf of the respondent/Bank was allowed by the DRT with the following order:-