Thottathil B. Radhakrishnan, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 8th February, 2019, passed by a learned Single Judge in WP 2063 (W) of 2019 (Maya Patra & Anr. vs. Bank of Baroda & Ors.).
(3.) The instant appeal has been preferred by the writ petitioners.;