BHUPENDRA KUMAR BHATNAGAR Vs. VIJAYA BANK

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner referred to the judgment rendered by this Hon'ble Court in 3.P. Joshi, Advocate Vs. Jai Narayan Vyas University, Jodhpur (S.B. Civil Writ Petition No.3359/2000, decided on 14/12/2001), relevant portion of which reads as under: