AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for different parties who have appeared but unfortunately, nobody appears today on behalf of Bank of Maharashtra (BoM)
which is a respondent in these appeals and has filed M.A. Nos. 258 to 260 of 2021 respectively for recall of order dated 5.2.2021 whereby order for
exparte hearing qua respondent no. 3 was passed.
On the last date, appellant was granted time to file reply, which they have already done. The reply / preliminary reply dated 22.12.2021 refers to
earlier conduct of respondent - Bank of Maharashtra(BoM) in as much as it failed to file any reply for more than a year and then stopped appearing
leading to exparte order and even after that order took several months to file the present M.As.
Since nobody appears for BoM to press the M.As, the same are dismissed as not pressed.
Let the matter be placed before the Court of Registrar on 18.2.2022 to make the appeals ready for hearing.Â