Citation : 2021 Latest Caselaw 228 Guj
Judgement Date : 7 January, 2021
C/SCA/16961/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16961 of 2020
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RAGHUBHAI MANJIBHAI MUNGRA
Versus
JAMNAGAR DISTRICT COOPERATIVE BANK LTD. & 1 other(s)
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Appearance:
MR.P.K.JANI, LD. SENIOR COUNSEL with VIRAL K SHAH(5210) for the
Petitioner(s) No. 1
MS.MANISHA SHAH, LD. GOVERNMENT PLEADER with MS.AISHVARYA
GUPTA, AGP (11) for the Respondent(s) No. 2,3,4
MR.MIHIR THAKORE, LD. SENIOR COUNSEL with MR DIPEN DESAI(2481)
for the Respondent(s) No. 5
MR UMANG R VYAS(5595) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 07/01/2021
ORAL ORDER
1. Draft amendment is granted. To be carried out forthwith.
2. Heard Mr.P.K.Jani learned Senior Counsel with Mr.Viral K. Shah learned advocate for the petitioner, Mr.Mihir Thakore learned Senior Counsel with Mr.Dipen Desai learned advocate for respondent no.5, Ms.Manisha Shah learned Government Pleader with Ms.Aishvarya Gupta learned AGP for the respondent State and Mr.Umang Vyas learned advocate for the respondent no.1.
3. Arguments concluded. Reserved for Judgment.
(BIREN VAISHNAV, J) ANKIT SHAH
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