PRAGATI COOPERATIVE BANK LTD Vs. GAUTAM DEVENDRA BHAGAT

JUDGEMENT

(1.) THE present petitions are against the interim order passed by the tribunal below application exh. No. 6 in appeal No. 784 of 2001 as well as appeal No. 868 of 2001.

(2.) THIS Court on 28. 6. 2002 had passed the following order:

(3.) TODAY, when the matters are taken up for final hearing, the learned Counsel for the petitioner places on record the final order passed by the tribunal in aforesaid both the appeals, whereby the appeals are dismissed.