MONA JIGNESH ACHARYA Vs. BANK OF INDIA

JUDGEMENT

(1.) Since the issues raised in both the captioned appeals are interrelated and the parties are also the same, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) For the sake of convenience, the Letters Patent Appeal No.1047 of 2021 is treated as the lead matter.

(3.) This appeal under Clause 15 of the Letters Patent is at the instance of an unsuccessful writ applicant of a writ application and is directed against the judgment and order passed by a learned Single Judge of this Court dtd. 20/7/2021 in the Special Civil Application No.9508 of 2020, by which, the learned Single Judge declined to entertain the writ application and rejected the same.