RAJ KUMAR SANTOSHI Vs. PRASHANT MALIK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant or intervenor seeks clarification of the order dtd. 16/2/2026 passed in the Suo Moto action in the instant Special Leave Petition in context with the IA No. 275244 of 2024 and IA No. 37566 of 2026. The said order reads as under:

(3.) The aforesaid order is being construed as if no law exists with regard to money lending and therefore, all actions have to await for the new enactment.