SURESH BHAGWANDAS RAJPAL Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) In this writ petition under Article 226 of the Constitution of India, the petitioner has prayed as under:-

(2.) However, there is a serious challenge to the maintainability of the writ petition in the present form.

(3.) The learned counsel appearing for the respondents while relying upon the different judgments of the Supreme Court as well as this court raised a legal plea at the very outset of the hearing of the case that present writ petition is not maintainable. The petitioner has equally efficacious statutory remedy available in terms of the settled principles of law and the High Court may not entertain such a petition in equity and law both.