BANK OF INDIA Vs. MUTHYALA SAIBABA SURYANARAYANA MURTHY

JUDGEMENT

(1.) Leave granted.

(2.) The appellants call in question the judgment and order dtd. 7/3/2024 passed by a Division Bench of the High Court for the State of Telangana [High Court], allowing a writ appeal [Writ Appeal No. 188 of 2024] carried by the first respondent from the judgment and order dtd. 22/11/2023 of dismissal of his writ petition [Writ Petition No. 29659 of 2011] by a Single Judge of the same court.

(3.) The solitary question arising for decision on this appeal is whether the Division Bench was justified in its interference with the order of dismissal of the writ petition.