BRAJESH KASLIWAL Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. P. S. Patwalia, learned senior counsel along with Mr. Amit Ahuja, learned counsel for the Petitioner; Mr. O. P. Gaggar, learned counsel for Respondent No.1; Mr. Rohit Gupta, learned counsel for Respondent No.2; Mr. Dushyant Dave, learned senior counsel alongwith Mr. Vinay Deshpande, learned counsel for Respondent No.3; and Mr. Vikram Chaudhari, learned senior counsel along with Mr. Harshit Sethi, learned counsel for Respondent No.4.

(2.) By filing this Petition under Article 226 of the Constitution of India, Petitioner has prayed for the following reliefs: -

(3.) The above prayers have been made on the basis of the following factual narration.