RAJUBHAI KANUBHAI BHARWAD Vs. SOUTH INDIA BANK

JUDGEMENT

(1.) The writ applicant has approached this court seeking the following reliefs :-

(2.) It appears that the writ applicants have preferred a Modification Application being Misc. Civil Application No.1 of 2022 in Letters Patent Appeal No.186 of 2022 in Special Civil Application No.3215 of 2022, which is duly produced at page 131 before the Hon'ble Division Bench.

(3.) In view of the aforesaid fact that the modification application is filed being Misc. Civil Application No.1 of 2022 in Letters Patent Appeal No.186 of 2022 in Special Civil Application No.3215 of 2022 is pending before the Hon'ble Division Bench, no orders can be passed by this Court.