SUNITHA ROY Vs. CANARA BANK

JUDGEMENT

(1.) Instant Writ Appeal is filed challenging the judgment in W.P(C). No.5232 of 2020 dated 13.11.2020, by which, a learned Single Judge, taking note of the decisions, which dealt with availability of an alternate remedy, dismissed the writ petition.

(2.) Short facts leading to filing of the writ petition are as follows:

(3.) Before the writ court, the appellants have sought for the following reliefs: