PUNJAB GRAMIN BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner herein is a Regional Rural Bank incorporated under Regional Rural Bank Act, 1976. The bank is sponsored by Punjab National Bank, which has 35% stake therein.

(2.) Inter alia, issuance of a writ in the nature of mandamus has been sought commanding the respondents not to release Punjabi Movie, named "Daaka" slated to be released on 01.11.2019. Primarily, the ground to seek such a relief is that the petitioner Bank has been depicted in a poor/shabby and insecure condition which led to plot of committing a robbery in the Bank in the movie.

(3.) I have heard learned counsel for the petitioner and have also perused the contents of the writ petition along with Annexures appended thereto. Prima facie, I am of opinion that the writ petition seems to have been filed taking a oversensitive view.