DINESH V MANEK Vs. BANK OF INDIA

JUDGEMENT

(1.) At the joint request of learned advocates appearing for the parties, this petition was heard at the admission stage for final disposal. I have heard learned advocates appearing for both the sides at considerable length.

(2.) In the present petition, the petitioner has prayed for a direction against the respondents for payment of full reimbursement of medical expenses incurred by the petitioner for the treatment which the petitioner had to undergo in the month of February and March, 2001.

(3.) Short facts leading to the present petition can be noted at the outset.