KAMLA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The respondent No.1 has moved an application with the submissions that the petitioner has not complied with the requirements of the order dated 08.12.2005 and the suit itself has been decided by the learned trial court on 14.02.2006. Learned counsel for the petitioners submits want of instructions from the petitioner in that regard.

(2.) This writ petition has been submitted against the order dated 24.10.2005 rejecting the application filed by the petitioner for sending the matter for consideration before the Lok Adalat and this Court while entertaining this writ petition stayed further proceedings before the trial court on the condition of the petitioner depositing an amount of Rs.1,25,000/- with the respondent Bank on or before 12.12.2005 and production of receipt before the trial court.

(3.) In view of the specific submission made on behalf of the respondent that the order dated 08.12.2005 has not been complied with and the suit itself has been decided by the learned trial court, this Court is clearly of opinion that nothing survives in this writ petition and the same deserves to be dismissed as such. The writ petition is, therefore, dismissed. No costs.