Gujarat High Court
Kiritkumar Chandulal Doshi vs Baroda Gujarat Gramin Bank on 18 August, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/9421/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9421 of 2020
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KIRITKUMAR CHANDULAL DOSHI
Versus
BARODA GUJARAT GRAMIN BANK & 3 other(s)
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Appearance:
MS RV ACHARYA(1124) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4
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CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 18/08/2020
ORAL ORDER
1 Heard Ms.Rohini V.Acharya, learned advocate for the petitioner. Ms.Rohini, learned advocate, states that, though what is under challenge is the order dated 13.05.2020 passed by the bank refusing to part with the copy of the Vigilance Report on the ground that the request has already been rejected and the appellate authority also has opined that the report cannot be given as it is a privileged document, the Inquiry Officer has observed that with the passage of time there is no backup of the CCTV footage. 2 Ms.Acharya, learned advocate for the petitioner, submits that she will make a representation to the respondents to re-consider the issue. Page 1 of 2 Downloaded on : Wed Aug 19 01:45:46 IST 2020 C/SCA/9421/2020 ORDER 3 On such a request being made, Ms.Acharya, learned advocate for the petitioner, is permitted to withdraw the petition with a view to make a representation. Hence, the petition stands disposed of, as withdrawn.
However, it is clarified that the Court has not expressed any opinion on merits.
(BIREN VAISHNAV, J) BIMAL Page 2 of 2 Downloaded on : Wed Aug 19 01:45:46 IST 2020