NATIONAL URBAN COOPERATIVE BANK LIMITED Vs. SANJEEV KUMAR SRIVASTAVA & ORS

JUDGEMENT

(1.) THIS civil miscellaneous application is for the prayer for disposal of interim relief application in Revision No. 50/2013, Branch Manager, National Urban Cooperative Bank Limited, Branch Bahraich v. Sanjeev Kumar Srivastava v. Director, Jai Prakash Hydro Power Limited, pending before the District Consumer Forum, Bahraich, during pendency of the instant revision.

(2.) WE have gone through the record and heard Mr. S.M. Royekwar, learned Counsel for the applicant as well as Mr. Sanjeev Kumar Srivastava, learned Counsel for the opposite parties and we are of this view that this miscellaneous application cannot be heard separately in this miscellaneous case.

(3.) HENCE this application deserves to be dismissed and is hereby dismissed accordingly with this liberty to the learned Counsel for the applicant that such type of application may be moved separately in the revision concerned.