Nkgsb Co-Operative Bank Limited vs Rekha Jayantilal Parmar
2025 Latest Caselaw 7707 Guj

Gujarat High Court

Nkgsb Co-Operative Bank Limited vs Rekha Jayantilal Parmar on 6 November, 2025

                                                                                                            NEUTRAL CITATION




                             C/SCA/13085/2025                                ORDER DATED: 06/11/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 13085 of 2025

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                                                NKGSB CO-OPERATIVE BANK LIMITED
                                                             Versus
                                                REKHA JAYANTILAL PARMAR & ORS.
                       ==========================================================
                       Appearance:
                       MR DHARMESH J GURJAR(5702) for the Petitioner(s) No. 1
                       MR PRADIP J PATEL(5896) for the Petitioner(s) No. 1
                       MS E.SHAILAJA(2671) for the Respondent(s) No. 3
                       ==========================================================

                            CORAM:HONOURABLE MRS. JUSTICE MAUNA M. BHATT

                                                         Date : 06/11/2025

                                                           ORAL ORDER

1. This petition is filed seeking to direct respondent No. 3 to pronounce the judgment of Civil Miscellaneous Application

- DC No. 27 of 2024 filed under Section 34 of Arbitration and Conciliation Act, 1996.

2. It is case of the petitioner that despite hearing of Civil Miscellaneous Application - DC No. 27 of 2024 filed under Section 34 of the Arbitration and Conciliation Act, 1996, though considerable time has been passed, no order is passed.

3. Learned Advocate Mr. Pradeep J Patel, at the outset,

NEUTRAL CITATION

C/SCA/13085/2025 ORDER DATED: 06/11/2025

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submitted that, during pendency of this petition, an order dated 14.10.2025 was passed, whereby the concerned matter has been transferred to the Commercial Court, Ankleshwar. A copy of order dated 14.10.2025 is placed on record.

4. Considering the order dated 14.10.2025, since the cause does not survive, this petition is disposed of accordingly.

(MAUNA M. BHATT,J) SHIVANI SHUKLA