SITA PAINTS PVT LTD Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) These two petitions, learned counsel for the petitioner submits that have become infructuous because of non-extension of interim relief by this Court. He fairly submits that petitions be disposed off accordingly with liberty to the petitioners to avail other remedies against the adverse orders made by the Bank elsewhere, in accordance with law.

(2.) Ordered accordingly and writ petitions are disposed off.