RAJUBHAI KANUBHAI BHARWAD Vs. SOUTH INDIAN BANK

JUDGEMENT

(1.) The present appeal has been filed by the appellants -original petitioners under clause 15 of the Letters Patent, challenging an oral order dtd. 10/2/2022 passed by the learned Single Judge (i. e. yesterday). The permission was sought for by learned advocate for circulation of the present appeal in view of the fact that the authority is going to take the possession of the residential premises belonging to the appellants who are the owners and are residing with their wives and other family members.

(2.) The appeal has been placed for hearing today.

(3.) A copy of the order impugned is supplied during the hearing of the present appeal.