ASHISHKUMAR DILIPBHAI BHATT Vs. BRANCH MANAGER, AXIS BANK

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioner - appellant has challenged the order dtd. 14/9/2021 passed by the learned Single Judge in captioned writ petition.

(2.) Notices have been served to all the respondents. The respondent bank has been represented by Mr.P.S.Gogia, learned advocate.

(3.) The relief sought by the original petitioner was to permit him to operate Savings Bank Joint Account No.058010100001571 by unfreezing the same and to operate Locker No.124 opened with respondent No.1 Bank.