SARASPUR NAGRIK SAHAKARI BANK Vs. ARVINDKUMAR MULCHANDDAS PATEL

JUDGEMENT

(1.) THE present petition is preferred against the interim order passed by the Tribunal. Mr. Baiju Joshi, learned counsel for the petitioner, under the instruction of his client, places on record the copy of the final order passed by the Tribunal in the proceedings of the appeal.

(2.) IN above view of the matter, the petition has become infructuous. Hence, the petition is disposed of accordingly. Rule discharged. Interim relief, if any, vacated.

(3.) IT is clarified that the rights and contentions of both the sides, as per the final order passed by the Tribunal, shall remain open.