LAKSHMI VILAS BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner seeks leave of the court to dispense with the notice to respondent Nos.16 to 23. His submission is placed on record. Notice to respondent Nos.16 to 23 is dispensed at the risk of the petitioner.

(2.) Learned counsel for the petitioner prays for and is granted two weeks time to comply with the office objections.

(3.) In view of the urgency pointed out by learned counsel for the petitioner, the matter is taken up for final disposal.