Vanraj A. Chavda S/O Aljibhai Chavda vs Bank Of Baroda Authorised Officer, ...
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Gujarat High Court

Vanraj A. Chavda S/O Aljibhai Chavda vs Bank Of Baroda Authorised Officer, ... on 25 September, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                  NEUTRAL CITATION




                             C/MCA/2254/2025                                       ORDER DATED: 25/09/2025

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                              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/MISC. CIVIL APPLICATION (FOR REVIEW) NO. 2254 of 2025
                               In R/LETTERS PATENT APPEAL NO. 890 of 2025
                                                   With
                           CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2025
                              In R/MISC. CIVIL APPLICATION NO. 2254 of 2025
                       =============================================
                                 VANRAJ A. CHAVDA S/O ALJIBHAI CHAVDA
                                                Versus
                         BANK OF BARODA AUTHORISED OFFICER, ZONAL STRESSED
                                   ASSETS RECOVERY BRANCH & ORS.
                       =============================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR MU SINGH FOR MR BHASKAR SHARMA(9209) for the
                       Opponent(s) No. 1
                       MR DEVANG D TRIVEDI(2503) for the Opponent(s) No. 2
                       =============================================
                        CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                              SUNITA AGARWAL
                              and
                              HONOURABLE MR.JUSTICE D.N.RAY
                                       Date : 25/09/2025
                                     COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

1. This application has been filed seeking for review of the judgment and order dated 25.07.2025 passed in the Letters Patent Appeal.

2. Heard Mr.Vanraj A. Chavda, party-in-person, the review applicant herein. Mr.M.U.Singh, learned advocate for respondent No.1 and Mr.Devang Trivedi, learned advocate for respondent No.2 are present.

3. All arguments made by the review applicant are directed towards the merit of the judgment and order dated 25.07.2025 whereby the Letters Patent Appeal filed by the

NEUTRAL CITATION

C/MCA/2254/2025 ORDER DATED: 25/09/2025

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review applicant has been dismissed. No re-hearing is permissible within the scope of review. No error apparent on the face of the record could be pointed out. The review application is, accordingly, dismissed. No order as to costs. All pending applications, accordingly, stand disposed of.

(SUNITA AGARWAL, CJ )

(D.N.RAY, J) GAURAV J THAKER