M JAISANKAR Vs. BRANCH MANAGER VELLORE DISTRICT

JUDGEMENT

(1.) AT this stage of hearing of the writ petition, the learned counsel appearing on behalf of the respondent had submitted that the application of the petitioner for educational loan is under process in the Circle office of the Indian Bank. She had also submitted that appropriate orders would be passed considering the request of the petitioner, within two weeks from today i.e. 13.12.2010.

(2.) IN view of the said submissions made by the learned counsel appearing on behalf of the respondent, since, no further orders are necessary, the writ petition stands closed. No costs.