R. B. I. STAFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this appeal is listed for preliminary hearing, with the consent of learned Senior Counsel and other counsel on both sides, it is heard finally.

(2.) This intra court appeal is filed by the petitioner in Writ Petition No.52010/2017, assailing that portion of the order of the learned Single Judge dated 21.10.2019, declining to grant prayer-(b) sought in the writ petition on account of the pendency of Writ Appeal No.2690/2015, before this Court.

(3.) Briefly stated the facts are that the petitioner/appellant herein had filed the aforesaid writ petition seeking, inter alia, the following reliefs: