SUSHMA SHARMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD counsels of the parties.

(2.) THE petitioner seeks a direction to the respondents that she should be allowed to open Bank Account in the name of her son with herself as guardian.

(3.) THE petitioner claims to have approached the State Bank of India on 01.05.2007 for opening a joint Savings Bank Account along with Mr. Kuldeep Sharma with herself as a guardian. She relies upon legal notice issued to the State Bank of India that was sent to the bank on 15.02.2008.