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Judgment
R. D. Khare, Chairperson
Learned counsel for the appellants contends that the appeal Dy. No. 313/2020 has been filed against the order passed by the Tribunal below, whereby the impleadment application filed for impleading the auction purchaser has been rejected. Since the auction purchaser has already put in appearance in the case, therefore, the said appeal has become infructuous.
In view of the aforesaid, the appeal Dy. No. 313/2020 is dismissed as having become infructuous.
So far as the appeal Dy. No. 314/2020 is concerned, the same has been filed against the order of the Tribunal below, whereby the amendment application filed for taking on record the subsequent events has been rejected, but the learned counsel for the respondent-Bank has no objection, if the subsequent events are taken into consideration for deciding the matter finally. As such, there remains nothing to be adjudicated in the present appeal also.
Accordingly, the Appeal Dy. No. 314/2020 also stands disposed off.