VIRIJA BHAGAVAN Vs. STATE BANK OF MYSORE

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 28/1/2022 passed by the learned Single Judge in W.P.No.18442/2014.

(2.) Learned counsel for the appellant fairly submits that a similar writ appeal arising from the same judgment, has been disposed of. In support of the aforesaid submission, copy of judgment dtd. 15/3/2022 passed in W.A.No.200/2022 has been placed on record. Learned counsel for the appellant further submits that the appellant be granted three months' time to vacate the premises.

(3.) For the reasons assigned in the judgment dtd. 15/3/2022 passed in W.A.No.200/2022 and with a view to maintain parity, the writ appeal is disposed of by modifying the impugned order subject to the following conditions: