TWO BROTHERS COFFEE SOLUTIONS Vs. CANARA BANK

JUDGEMENT

(1.) This writ petition has been preferred by the petitioner under Article 226 of the Constitution of India praying for the following reliefs:

(2.) Learned counsel for the petitioner has submitted that the case of the petitioner is squarely covered by the decision rendered by this Court in the case of Malcolm Murayis and Ors. Vs. State Bank of India and Others Malcolm Murayis and Ors. Vs. State Bank of India and Others passed in W.P. No.1100 of 2024 dtd. 26/4/2024.

(3.) So far as the decision rendered in the case of Malcolm Murayis (supra) is concerned, the same reads as under:-