AMITA C.NANAVATI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed with the following prayers, which was subsequently amended. The original prayer and the amended prayers read as under:

(2.) The facts in brief are as under:

(3.) Ms. Shivangi Rana, learned advocate appearing for Mr.Majmudar, learned advocate for the petitioner, would submit as under: