U.K. Dhaon, J. - (1.) MR . S.K. Dholakia, Senior Advocate, assisted by Mr. Akhilesh Kalra, learned Counsel appearing for the petitioner in Writ Petition No. 5274 (MB) of 2006 submits that the instant petition may be treated as an application for interim relief in Writ Petition No. 5614 (MB) of 2002. Since the petitioner of Writ Petition No. 5274 (MB) of 2006 is respondent No. 6 in Writ Petition No. 5614 (MB) of 2002 and a detailed order was passed on 6.3.2006 we treat this writ petition No. 5274 (MB) of 2006 as an application for interim relief in Writ Petition No. 5614 (MB) of 2002.
(2.) IN compliance of the order passed by this Court Mr. Bireshwar Nath, learned Counsel for the C.B.I. has placed before us the status report which is taken on record. He prays for and is granted two months' further time to complete the inquiry and submit the report before the next date. Mr. Vinai Shankar, the learned Counsel for the petitioner has moved the application for dismissal of the writ petition. On 6.3.2006 we directed C.B.I. to inquire into the matter of loss of 49128 sugar bags from the factory godown. Today the Counsel for the C.B.I. has submitted the status report.
(3.) THE application moved by the petitioner, Allahabad Bank, for dismissal of Writ Petition No. 5614 (MB) of 2002 is hereby rejected.;