STATE BANK OF INDIA Vs. DHIRAJ JAYANT

JUDGEMENT

(1.) THE present intra-Court appeal has been preferred calling in question the legal substantiality of the order dated 26th November, 2010 passed by the learned single Judge in Writ Petition (Civil) No. 7614/2010 whereby while issuing notice has directed as follows:-

(2.) THIS Court while issuing notice had directed that there shall be stay of payment of the amount as directed by the CIC till the next date of hearing. The respondent, viz., Mr. Dhiraj Jayant has been represented by Mr. Anuj Castelino.

(3.) IN view of the aforesaid, the present appeal is allowed and the order passed by the learned single Judge is set aside. Be it further clarified that as nothing remains to be adjudicated in the Writ Petition (Civil) No. 7614/2010, the writ petition shall also be deemed to have The date 28th January, 2011 given in the writ been disposed of. petition stands cancelled. There shall be no order as to costs.