DILIP BHOGILAL PATEL Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard Mr.Langa, learned advocate for the petitioner and Mr.Parikh, learned advocate for the respondent bank.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So far as factual background leading to and involved in present petition is concerned, it has emerged that the petitioner tendered resignation vide his letter dated 29.6.2009.