BHOGILAL DALPATBHAI SOLANKI Vs. BANK OF INDIA

JUDGEMENT

(1.) RULE. Learned Advocate Mr. Dharmesh Devnani waives service of rule on behalf of the respondent No. 1.

(2.) This petition under Article-226 of the Constitution of India was originally filed with following prayers:

(3.) Thereafter, today, when the matter is taken up for hearing, the petitioner has prayed for amending the prayer to include the Prayer Clause-BB, which, with the consent of the other side, is permitted to be carried out. Accordingly, amendment is allowed and to be carried out forthwith. The said amended Prayer reads as under: