Rakshit Ashvinkumar Patel vs Housing Development Financial ...
2023 Latest Caselaw 6369 Guj

                                                                              NEUTRAL CITATION




    C/SCA/14852/2023                            ORDER DATED: 31/08/2023

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           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO.14852 of 2023

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               RAKSHIT ASHVINKUMAR PATEL
                         Versus
  HOUSING DEVELOPMENT FINANCIAL CORPORATION LTD. (HDFC
                         BANK)
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Appearance :
MR PRIYAM P GANDHI for the Petitioners.
DS AFF.NOT FILED (N) for the Respondent No.3
MR. VN. SEVAK for the Respondents No.1,2
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 CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                          Date : 31/08/2023
                           ORAL ORDER

Learned advocate Mr. V. N. Sevak appearing for respondent Nos.1 & 2, upon instructions, states that due to some personal difficulty, learned advocate for the petitioner Mr. Priyam Gandhi could not come to the Court. However, he further submitted that consensus is arrived at between learned advocates appearing for the respective parties since DRT-I had heard Securitization Application No.302 of 2023 on 28.8.2023 finally and the matter is kept for judgment on 5.9.2023 and till the date of judgment, as the petitioner is already protected, the present petition would not survive as the same was preferred against an interim order and hence, the present petition may be disposed of.

In view of this statement of learned advocate Mr. V. N. Sevak and according to him the said statement was made with consent of learned advocate Mr. Priyam Gandhi for the petitioner,

NEUTRAL CITATION

C/SCA/14852/2023 ORDER DATED: 31/08/2023

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the present petition stands disposed of in view of the aforesaid statement. Notice is discharged. No order as to costs.

(NIRZAR S. DESAI,J)

SAVARIYA