SHRI SHANI SAI MINERALS Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed with the following prayers: -

(2.) Mr. Ashish Joshi, Advocate, submitted on instructions that no bid has been received yet in pursuance to the auction notice dtd. 29/11/2024. Therefore, the present writ petition has become infructuous.

(3.) With the consent of both the parties, the present writ petition (WPMS No. 3410 of 2024) is dismissed as infructuous.