ANAND PRABHAKAR JOSHI Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner appeared in person before us on 17 th January, 2022. He fervently appealed to us to grant him relief, as claimed in the writ petition dated 1st February, 2019, upon looking into the written notes of arguments that he had filed earlier. In view of such submission made by the petitioner, we concluded hearing and reserved our judgment.

(2.) Having looked into the writ petition, the compilation of documents that are on record together with the written notes of arguments of the petitioner, we are pained to observe that the petitioner has been pursuing almost a lost cause and that no relief can be granted to him on this writ petition.

(3.) This writ petition happens to be the ultimate of the numerous forays of the petitioner seeking relief in the writ jurisdiction of this Court, arising out of the self-same grievance. While we propose to briefly refer to the earlier rounds of litigation initiated by the petitioner and the fate thereof a little later, we consider it proper to quote below the prayers in this writ petition: -