G. N. KAMOL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By way of this Letters Patent Appeal, the present appellant has challenged the order dtd. 11/10/2018 passed by the learned Single Judge in Special Civil Application No.21265 of 2007 whereby the petition preferred by the present appellant was dismissed by the learned Single Judge.

(2.) Heard learned advocate Mr.Yogen Pandya for the appellant and learned advocate Mr.Nagesh Sood for the respondents. By consent of the parties, the matter was heard finally.

(3.) The brief facts giving rise to the filing of the present appeal are stated as under: