- (1.)SHRI Amar N. Bhatt, learned advocate appearing for the respondent no.1-Reserve Bank of India, has placed on record the winding up order dated 04.08.2005, passed by the competent authority, indicating that the respondent no.2-Navsari Peoples Co-operative Bank Ltd., is wound up. Mr. Bhatt has also placed on record the order of this Court (Coram: K.S. JHAVERI, J.) in case of Navsari Peoples Co-operative Bank Ltd. & 1 Vs. Reserve Bank of India & 6, which contains identical challenge and which was disposed of by this Court on 28.09.2010.
(2.)IN the light of the fact that the Bank has wound up, the direction regarding 35A, has naturally come to an end. IN view of this, I am also of the view that this petition is required to be dismissed, having not been surviving. Orders accordingly. Rule is discharged. INterim relief stands vacated. No costs.