ESGI FOUNDRY Vs. AUTHORISED OFFICER / BRANCH MANAGER

JUDGEMENT

(1.) Learned counsel for the petitioner in W.P No.6878/2022 submits that the matter may be dismissed as having become infructuous. Said submission is accepted and accordingly, W.P No.6878/2022 is disposed off.

(2.) In W.P No.4972/2023, the Co-ordinate bench of this Court vide Order dtd. 1/3/2023 has said as under:

(3.) The petitioner admittedly has not made payment, though he was put to the warning of likely dismissal of the petition. No plausible explanation is offered for the non compliance and the Bank's counsel is pressing for the dismissal of the writ petition rightly. In similar matters wherever the borrower is put to warning of possible dismissal of the writ petition for non compliance of the reprieve conditions, dismissal as a matter of course would happen. Accordingly, W.P No.4972/2023 is dismissed.