REGIONAL MANAGER, DENA BANK Vs. HARSHIBHAI SARTANBHAI DESAI

JUDGEMENT

(1.) By way of present petition under Article 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petition are as under :

(3.) Heard learned advocate Mr.Varun Patel, appearing on behalf of the petitioner - Bank and learned advocate Mr.Rajesh Mankad, appearing on behalf of the respondent-workman.