KAILASH SHAHRA Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner claims the following three reliefs:-

(2.) Since extensive arguments have been canvassed and affidavits have been placed on record, we admit this petition.

(3.) Rule. Respondent waives service. By consent of both sides, this writ petition is disposed of finally.