Gujarat High Court
M/S Mafak Pan House Through Its ... vs Central Bank Of India Through Its ... on 21 June, 2022
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
C/SCA/9914/2022 ORDER DATED: 21/06/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9914 of 2022
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M/S MAFAK PAN HOUSE THROUGH ITS PROPRIETOR ALIBHAI
JAMALBHAI MANDAVIYA
Versus
CENTRAL BANK OF INDIA THROUGH ITS AUTHORIZED OFFICER
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Appearance:
MS SRUSHTI A THULA(5014) for the Petitioner(s) No. 1,2,3
MR. SANDIP C BHATT(6324) for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 21/06/2022
ORAL ORDER
1. Heard Ms.N.M.Shaikh, learned advocate for Ms.Srushti Thula, learned advocate appearing on behalf of the petitioners.
2. The notice came to be issued on 03.06.2022. In the said order, it was directed not to take any coercive steps against the petitioners in view of the fact that it was informed that the matter pertains to DRT-I and the DRT-I is not available.
3. It appears that after issuance of notice, Mr.Bhatt, learned advocate appearing for the respondent submitted that the issue pertains to DRT-II and the DRT-II is functioning.
4. Ms.Shaikh, learned advocate on instructions submitted that the petitioners have approached the DRT-II by filing appropriate application.
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5. Having availed the statutory remedy under the Act, no further orders are required to be passed at this stage.
6. In view of above, the present petition stands disposed of. Notice is discharged. Interim relief, if any, stands vacated.
(VAIBHAVI D. NANAVATI,J) NABILA Page 2 of 2 Downloaded on : Tue Jun 21 22:08:08 IST 2022