Ranjanben Madanlal Chauhan vs Bank Of Baroda Through Authorised ...
2021 Latest Caselaw 3952 Guj

           C/SCA/4488/2021                               ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
             R/SPECIAL CIVIL APPLICATION NO. 4488 of 2021
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                 RANJANBEN MADANLAL CHAUHAN
                            Versus
      BANK OF BARODA THROUGH AUTHORISED PERSON GENERAL
                        MANAGER (ZH)
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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
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 CORAM: HONOURABLE MR. JUSTICE A.G.URAIZEE

                             Date : 08/03/2021
                              ORAL ORDER

Heard Mr.Salin Mehta, learned senior advocate assisted by Mr.Darshan Dave, learned advocate for the petitioner and Mr.Darshan Parikh, learned advocate for the respondents on caveate.

Mr.Meha, learned senior advocate submits that affidavit­in­ reply is received on Friday. He proposes to file compilation of some judgments and chronology of events in the Registry. Therefore, he urges that the matter may be kept on 12.3.2021.

Stand over to 12.3.2021.

The Registry to accept the compilation of judgments and chronology of events that may be filed by the learned advocate for the petitioner and place it on record.

(A.G.URAIZEE, J) ALI