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Judgment
These are appeals against an interim order passed by the Hon''ble Single Judge.
By the order impugned, the Hon''ble Single Judge had directed the writ petitioners to deposit certain sum.
Today, when the matter is taken up for hearing, Dr.Aditya Sondhi, learned senior advocate appearing for the appellants, informs that the writ petitioners have deposited Rs.45,94,06,189/- (Rupees forty five crore ninety four lakh six thousand one hundred eighty nine) only, on April 29, 2016, with the respondent -bank in suspense account, in terms of the order dated April 26, 2016, passed in these appeals.
Therefore, nothing further survives for decision in the writ appeals.
We dispose of the writ appeals with a request to the Hon''ble Single Judge to dispose of the matter, as expeditiously as possible.
However, during the pendency of the writ appeals, the bank shall keep the said amount in the suspense account and shall not utilize it against the loan account of the borrower and shall not take action for sale of the assets indicated in the notice dated February 23, 2016.
We make no order as to costs.