POPATLAL MAVJIBHAI MARUDA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) WE have heard Mr. Balkrishna Acharya, learned counsel appearing for the appellant and Mr. Apurva A. Dave, learned counsel appearing for the respondents.

(2.) THIS Intra-Court Letters Patent Appeal has been filed challenging the judgment dated 13.9.2011 passed by the learned Single Judge in Special Civil Application No.3611 of 2011.

(3.) IN view of dismissal of main appeal, Civil Application does not survive and it is accordingly dismissed.