JOSE JOHN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) IN case no orders have been passed on Ext.P5 representation filed by the 2nd respondent, there will be a direction to the 2nd respondent to pass appropriate orders thereon in accordance with law, within a period of three months from the date of production of a copy of this judgment by the petitioner. The original petition is disposed of as above.