Jay Umiya Distributors vs The Karnavati Co. Operative Bank ...
2022 Latest Caselaw 2154 Guj

      C/SCA/16095/2017                                ORDER DATED: 23/02/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 16095 of 2017

                                   With
              CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2018
             In R/SPECIAL CIVIL APPLICATION NO. 16095 of 2017
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                     JAY UMIYA DISTRIBUTORS
                              Versus
        THE KARNAVATI CO. OPERATIVE BANK LIMITED & 1 other(s)
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Appearance:
MR VISHAL B MEHTA(5319) for the Petitioner(s) No. 1
RITESH D PATADIA(6460) for the Petitioner(s) No. 1
MR RAKESH B SHARMA(2521) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                             Date : 23/02/2022

                               ORAL ORDER

Heard learned advocate Mr.Vishal Mehta for the petitioner and learned advocate Mr.Bhushan Oza for learned advocate Mr.Rakesh Sharma for the respondents.

2. Learned advocate Mr.Mehta for the petitioner, under instructions, seeks permission to withdraw this petition so as to enable the petitioner to make appropriate application before the Gujarat State Co-operative Tribunal to expedite the hearing of the Appeal No.71 of 2017 as well as to grant interim relief against the execution of the judgment and decree dated 23rd June, 2017 passed by the Board of Nominees in Lavad Case No.6 of 2015.

C/SCA/16095/2017 ORDER DATED: 23/02/2022

3. Permission is granted. Without entering into the merits of the matter, the petition is disposed of as withdrawn at this stage. Notice is discharged.

4. In view of the disposal of the Special Civil Application, the civil application stands disposed of accordingly.

(BHARGAV D. KARIA, J)

dolly