STATE BANK OF INDIA, Vs. B.GIRIDHAR

JUDGEMENT

(1.) This writ appeal, under clause 15 of the Letters Patent, arises out of the order dtd. 9/9/2020 passed by the learned single Judge in I.A.No.1 of 2020 in W.P.No.16004 of 2020, suspending the operation of memo dtd. 28/8/2020, until further orders.

(2.) After hearing the counsel for the parties, in the opinion of this Court, against an interim order, recourse of filing an intra-court appeal is not permissible. In that view of the matter, this appeal is dismissed and it would be open to the appellants to file appropriate application for vacating the order dtd. 9/9/2020, within a week. On filing such application, the learned single Judge is requested to decide the same within two weeks there-from. No order as to costs.

(3.) As a sequel, the entire pending miscellaneous applications stand closed.