K H ZHIMO S/O LATE HETOZU N ZHIMO Vs. DENA BANK

JUDGEMENT

(1.) Heard Mr. K.Paul, learned counsel on behalf of the petitioner and also Mr. K.Khan, learned counsel on behalf of the respondents.

(2.) Brief facts of the case is that:

(3.) Learned counsel for the petitioner submits that when the petition was filed before this Court, the wife of the petitioner was expecting a baby and recently she delivered a baby who is also not in good health. Petitioner's simple prayer was not to be transferred at this juncture when his wife and child are not well. The same was observed in the order dated 16-09-2016 by the Hon'ble Chief Justice of this Court.