ALLAHABAD BANK Vs. LEENA DAYAL & ANR

JUDGEMENT

(1.) Mr. Indrajeet Sinha, learned counsel for the petitioner submitted that after the order dated 16/03/2010 was passed, the matter has been finally heard and the order has been reserved about a month back.

(2.) In the circumstances, this case has become infructuous. However, it is expected that the D.R.T. shall pronounce the order at an early date.

(3.) With these observations, this writ petition stands disposed of.