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Gujarat High Court

Kotak Mahendra Bank Limited Thro ... vs Collector And District Magistrate & 2 on 19 February, 2014

Author: Abhilasha Kumari

Bench: Abhilasha Kumari

          C/SCA/14720/2013                                    ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CIVIL APPLICATION NO. 14720 of 2013

================================================================
        KOTAK MAHENDRA BANK LIMITED THRO AUTHORISED
                    OFFICER....Petitioner(s)
                           Versus
     COLLECTOR AND DISTRICT MAGISTRATE & 2....Respondent(s)
================================================================
Appearance:
MR PRATIK THAKKAR FOR MR NAVIN K PAHWA, ADVOCATE for the Petitioner(s) No. 1
MR DM DEVNANI, ASSTT. GOVT. PLEADER for the Respondent(s) No. 1
MR DEEPAK VYAS, ADVOCATE for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1 - 3
================================================================

         CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                KUMARI

                              Date : 19/02/2014


                               ORAL ORDER

Mr.Pratik   Thakkar,   learned   advocate   for   Mr.Navin  K.Pahwa,   learned   advocate   for   the   petitioner   states,   on  the basis of instructions received by him through e­mail  that a compromise  has been affected between the parties  and   he   may   be   permitted   to   withdraw   the   matter.   A  printout   of   the   e­mail   is   tendered   by   the   learned  advocate for the petitioner and taken on record. 

Permission to withdraw the petition is granted. The  petition is disposed of as withdrawn. Rule is discharged.  The   interim   relief,   granted   earlier,   stands   vacated.  There shall be no orders as to costs. 

(SMT. ABHILASHA KUMARI, J.) sunil Page 2 of 2