SIDBI & ANR Vs. AMIT PANDE

JUDGEMENT

(1.) Lpa No.240/2015

(2.) The impugned order records the observations of the learned Single Judge that the respondent was a resident of Gwalior who had appeared in the matter on 17th March, 2011, tendered his reply and thereafter has not been appearing before the court. The CIC had heard the respondent via video conferencing.

(3.) The respondent has not appeared before this court. We have however, been carefully taken through the record by learned counsel for the appellants. We have given our considered thought to the matter. We find that during the pendency of the writ petition, the learned Single Judge was informed that the issues raised in the case were similar to those pending consideration before the Division Bench in LPA No. 714/2010, titled State Bank of India v. Mohd. Sahjahan.