MANDAVA SRINVASU Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed for the following relief, as per the amendment permitted in I.A.No.1 of 2019 by order dtd. 25/7/2019:

(2.) The writ petitioner is seeking refund of the amounts deposited by him with the respondent bank. Respondent bank advertised for sale of certain immovable and movable properties. As the sale did not fructify for various reasons the petitioner is seeking refund of the amounts with interest.

(3.) This Court has heard Sri Challa Gunaranjan, learned counsel for the petitioner and Sri C. Subodh, learned counsel appearing for the respondents.