CANARA BANK Vs. RAJENDRA BABUBHAI VALAND

JUDGEMENT

(1.) Heard learned advocate Mr.Vishwas K. Shah for the petitioner and learned advocate Mr.A.S.Panesar for the respondent Nos.1 and 2.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed the following reliefs :

(3.) This Court passed the following order on 19/10/2019 :