SANJAYKUMAR SHANKARLAL PATEL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Bhuvnes Gehlot for learned advocate Mr. N.K. Majmudar for the petitioners through video conference.

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

(3.) It is the case of the petitioners that the respondent-State Bank of India has stopped the operation of Account No. 37018887078 of the petitioners in the Odhav GIDC Branch of State Bank of India in the name of Ambica Electric Corporation, a partnership firm, on the basis of request made by one of the partners of the said firm.