Gujarat High Court
Ashwinkumar Laxmikant Chauhan vs The Manager Axis Bank Ltd on 7 October, 2020
Author: A. C. Rao
Bench: A.C. Rao
C/SCA/9803/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9803 of 2020
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ASHWINKUMAR LAXMIKANT CHAUHAN
Versus
THE MANAGER AXIS BANK LTD
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Appearance:
MR AZIZ AN ALVI(1366) for the Petitioner(s) No. 1,2
NOTICE SERVED(4) for the Respondent(s) No. 1
MR PM DAVE for the Respondent(s) No.1
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CORAM: HONOURABLE MR. JUSTICE A.C. RAO
Date : 07/10/2020
ORAL ORDER
Heard learned counsel for the parties. Office is directed to accept vakalatnama of Mr. P.M.Dave for the respondent No.1.
This petition is filed essentially on the grounds that the DRT is not functioning due to present COVID-19 situation.
Today, Mr.D.B.Kansana, learned advocate for Mr. Dave, learned advocate for the respondent No.1 has made a statement that the DRT is now-a-days full fledged functioning.
Under the circumstances, this petition is not maintainable. Petition accordingly stands disposed of.
However, it is hoped that the respondent Bank will provide the Conveyance Deed in question to the petitioner.
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