JOHNY THOMAS Vs. AUTHORIZED OFFICER SOUTH INDIAN BANK

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) filed under Article 226 of the Constitution of India are as follows:

(2.) Heard Sri.Renjith B.Marar, learned counsel appearing for the petitioner and Sri.K.K.Chandran Pillai, learned Senior counsel instructed by Smt.S.Ambili, learned counsel appearing for the respondents (South Indian Bank).

(3.) Based on the undertaking made by the petitioner in his affidavit dated 10.12.2019 filed in this case, this Court had passed an order dated 11.12.2019 in this Writ Petition (Civil) which reads as follows: