AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 106 words
Ld. Counsel for petitioners/appellants is present. No representation for R1 Bank.
The matter is posted today for production of order, if any, passed by Hon’ble High Court of Madras in WP No.10461/2026, which is filed against the order passed in the waiver application. It was made clear on 13.3.2026 that failure to produce a copy of the order, if any, passed by the Hon’ble High Court of Madras, would result in passing consequential order.
Despite that, no order of the Hon’ble High Court of Madras is produced today by the petitioners/appellants.
Therefore, this waiver application i.e., IA 119/2026 is dismissed. Consequently, Appeal AIR 421/2025 is rejected.