KURIAN,J. - (1.) Appellant is aggrieved by the impugned judgement whereby the High Court has directed the appellant to release the deposits made by Respondents 1 to 4. When the request for withdrawal of the money was being processed, the Central Bureau of Investigation ("CBI", for short), by communication dated 06.12.2005, requested the appellant-Bank not to release the deposits ... "till you receive any reference from this office or the Special Court, Akola ...".
(2.) Respondents 1 to 4 challenged the same before the High Court in Criminal Writ Petition No. 496 of 2006. The Writ Petition was allowed by the impugned judgment dated 23.07.2010 directing the Bank to release the amounts, and hence, the appeal.
(3.) Learned Counsel for the CBI, on instruction, submits that they have withdrawn their request to the Bank, and from their side, there is no objection for release of the amounts.;