State Bank Of India. vs Vadodara Municipal Corporation
2021 Latest Caselaw 6718 Guj

         C/SCA/1425/2018                           ORDER DATED: 22/06/2021



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/SPECIAL CIVIL APPLICATION NO. 1425 of 2018
                                     With
                CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2018
                In R/SPECIAL CIVIL APPLICATION NO. 1425 of 2018
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                          STATE BANK OF INDIA.
                                 Versus
                VADODARA MUNICIPAL CORPORATION & 2 other(s)
==========================================================
Appearance:
MR RITURAJ M MEENA(3224) for the Petitioner(s) No. 1
MR NILESH A PANDYA(549) for the Respondent(s) No. 1,2
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 3
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                  Date : 22/06/2021

                                ORAL ORDER

Mr.R.M. Meena, learned advocate for the petitioner states that the issue involved in the present writ petition stands covered by the judgment of this Court in the case of State Bank of India vs. Vadodara Municipal Corporation rendered in Special Civil Application No.2053 of 2007.

On the other hand, Mr.Nilesh Pandya, learned advocate for respondent Nos.1 and 2 has raised preliminary objection as regards maintainability of the petition inasmuch as, there is an alternative efficacious remedy available.

Learned advocate Mr.Pandya expresses his desire to file the reply and made a request for an adjournment.

At his request, let the matter appear on 13.07.2021. In the meantime, let there be reply filed with an advance copy to the learned advocate for the petitioner.

(SANGEETA K. VISHEN,J) Hitesh