RAMESHBHAI RAVISHANKAR KACHCHI Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) Learned advocate for the petitioner has moved a draft amendment. The same is granted and may be carried out within two days.

(2.) Rule. Ms. Nalini S Lodha, learned advocate for the respondent waives service of notice of Rule for the respondent bank. She submits that she has filed her Vakalatnama in the registry.

(3.) This petition under Article 226 and 227 of the Constitution of India, has been preferred with the following prayers: