Purani Himanshu Laxmikant vs Hdfc Bank Limited Thro. Its Authorised ...
2026 Latest Caselaw 3691 Guj

Gujarat High Court

Purani Himanshu Laxmikant vs Hdfc Bank Limited Thro. Its Authorised ... on 15 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/7124/2026                                ORDER DATED: 15/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7124 of 2026

                      ==========================================================
                                       PURANI HIMANSHU LAXMIKANT
                                                   Versus
                       HDFC BANK LIMITED THRO. ITS AUTHORISED OFFICER, JAYPRAKASH
                                            DURGAPAL & ANR.
                      ==========================================================
                      Appearance:
                      JAYDEEPSINH H RAJPUT(8185) for the Applicant(s) No. 1
                      MS VRUNDA SHAH, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                      No. 2
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE MAULIK J. SHELAT

                                                         Date : 15/05/2026

                                                           ORAL ORDER

1. Heard Mr. Jaydeepsinh H. Rajput, learned Advocate for the

applicant.

2. At the outset, Mr. Rajput, learned Advocate, under the

instructions of his client, does not press the present application

with a view to avail other remedy available to the applicant.

3. The permission as sought for is granted.

4. It is made clear that this Court has neither gone into nor

examined the merits of the matter.

NEUTRAL CITATION

R/SCR.A/7124/2026 ORDER DATED: 15/05/2026

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5. It is open for the applicant to avail any other alternate remedy

available to the applicant.

6. With the aforesaid liberty, the present application stands

disposed of as withdrawn. No order as to costs.

(MAULIK J. SHELAT, J) NILESH