- (1.) Sri Amitabh Agarwal, learned counsel states that petitioner has withdrawn the instructions from him way back on 16.11.2017. He further states that this petition has not been filed through his office. He has no concern with this writ petition and does not have any knowledge of the person who has filed this petition.
(2.) We have heard Sri Manish Trivedi, counsel for respondent no. 2 and Sri Pawan Kumar Mishra, Advocate, holding brief of Sri Pranjal Mehrotra who has accepted notice on behalf of respondent no. 3.
(3.) This petition has been filed seeking following relief:- "(i) issue a writ order or direction in the nature of mandamus commanding the respondents to supply the correct statement of account from the beginning uptill date after correcting interest, penal interest and other charges wrongly charged in the account and after adjusting the deposits made by the petitioners prior to taking any coercive action in pursuance of recovery proceedings carried out against the petitioners. (ii) issue a writ order or direction directing the respondents not to evict the petitioners from House No. F-786, Kamla Nagar, Agra under the garb of malicious recovery proceedings initiated against the petitioner. (iii) to issue any other writ order or direction directing the respondent bank to regularise the account of the petitioner after carrying out necessary corrections and adjustments in this regard.";