S VISWANATHAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Challenging the correctness of the order passed by the learned Single Judge on 30. 1 2017 in W. P. No. 31215 of 2017, the petitioner has filed the present writ appeal.

(2.) For the sake of convenience, the parties are referred to hereunder as per their ranking in the writ petition.

(3.) On behalf of the first respondent, Mr. S. Ravindran, learned Senior Counsel takes notice. By consent of both the parties, the main writ appeal has been taken up for final disposal.