RITHIK Vs. AXIS 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 & Ors. Vs. State Bank of India and Others Malcolm Murayis & 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:-