THREZA FERNANDES Vs. GOA STATE CO-OPERATIVE BANK

JUDGEMENT

(1.) HEARD Mr. Kamat, learned Counsel for the petitioner, Mr. Rivonkar, learned Counsel for respondents no. 1 and 2 and Mr. Singh, learned Counsel for respondent no. 3.

(2.) BY this petition, the petitioner has sought the following reliefs:-

(3.) IN view of the above, Rule is made absolute in terms of the prayer clause (a) which reads as under: