BANK OF BARODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant - a Nationalized Bank has prayed for the following reliefs:

(2.) We need not delve much into the facts giving rise to this litigation as our two orders dated 11.12.2020 and 12.12.2020 respectively would make the factual position quite clear.

(3.) The order dated 11.12.2020 reads thus :