BABY SINHA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.

(2.) Heard Mr. Rajesh Mohan, learned counsel for the petitioners and Mr. Kumar Alok, learned counsel for the Union Bank of India (hereinafter referred to as the 'Bank').

(3.) The petitioners have moved the Court for the following relief: