Ranjanben Madanlal Chauhan vs Bank Of Baroda Through Authorised ...
2021 Latest Caselaw 12975 Guj

       C/SCA/4488/2021                               ORDER DATED: 31/08/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 4488 of 2021

==========================================================
                 RANJANBEN MADANLAL CHAUHAN
                            Versus
      BANK OF BARODA THROUGH AUTHORISED PERSON GENERAL
                         MANAGER (ZH)
==========================================================
Appearance:
KRUSHITA D DAVE(7857) for the Petitioner(s) No. 1
MR.DARSHAN A. DAVE(7921) for the Petitioner(s) No. 1
for the Respondent(s) No. 3
MR DARSHAN M PARIKH(572) for the Respondent(s) No. 1,2
==========================================================

     CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 31/08/2021

                                ORAL ORDER

1. Heard, learned Sr. Advocate, Mr. Shalin Mehta, assisted by learned Advocate, Mr. Darshan Dave, appearing for the petitioner and learned Advocate, Mr. Darshan Parikh, for Respondent Nos.1 and 2.

2. Rule returnable, forthwith. Learned Advocate, Mr. Parikh, waives service of notice for Respondent Nos.1 and 2.

3. Arguments are concluded. RESERVED for the judgment.

(BHARGAV D. KARIA, J) UMESH/-