SHANTHAKUMARI Vs. BANK OF BARODA

JUDGEMENT

(1.) These writ petitions are disposed off as having become infructuous, inasmuch as the proceedings from which the impugned orders arose itself have been disposed off by the DRT on 23/3/2018.

(2.) Ordered accordingly and liberty is reserved to the petitioners to lay a challenge to the impugned orders as well while laying a challenge to the DRT order in terms of Order XLIII Rule 1A of the amended CPC, 1908.