ASHISHKUMAR DILIPBHAI BHATT Vs. BRANCH MANAGER

JUDGEMENT

(1.) Heard learned advocate Mr.Premal Nanavaty assisted by learned advocate Mr.Harsh Gajjar for the petitioner.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) It is the case of the petitioner that the petitioner was holding a joint account and a locker with his erstwhile wife with the respondent - Bank.