Unnati Inorganics Private Limited vs Canara Bank on 25 June, 2019

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Gujarat High Court

Unnati Inorganics Private Limited vs Canara Bank on 25 June, 2019

Bench: Bhargav D. Karia

        C/SCA/10907/2019                                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 10907 of 2019

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                 UNNATI INORGANICS PRIVATE LIMITED
                              Versus
                           CANARA BANK
==========================================================
Appearance:
SHIVANI RAJPUROHIT(5377) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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 CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                               Date : 25/06/2019

                                ORAL ORDER

1. Heard Mr.Shivani Rajpurohit, learned advocate for the petitioner and Mr.Vishwas Shah, learned advocate for Mr.K.I.Shah, learned advocate for the respondent no.1Canara Bank.

2. Learned advocate Mr.Vishwas Shah, on instructions of Ms.Poornima Krishnamurthy, Manager (Law), who is present in the Court, states that the impugned notice dated 11.06.2019 issued by the Mamlatdar will not be implemented till the learned Debt Recovery TribunalII, Ahmedabad ('DRT' for short) resumes the charge (who is reported to be on leave) and hear the matter within reasonable period of time preferably within one week from the date of resuming the duty.

3. Upon statement made by learned advocate for the respondent no.1, Ms.Shivani Rajpurohit, learned Page 1 of 2 Downloaded on : Thu Jun 27 23:17:46 IST 2019 C/SCA/10907/2019 ORDER advocate for the petitioner seeks permission to withdraw present petition with a liberty to request the learned DRT to hear the matter within reasonable period of time preferably within one week from the date of resuming the duty.

4. Permission, as prayed for, is granted.

3. Learned advocate Mr.Vishwas Shah states that the respondent no.1 will cooperate the petitioner and see that statusquo, as on date, shall be maintained till the learned DRT resumes the charge and hear the matter in respect of the impugned notice dated 11.06.2019 within reasonable period of time preferably within one week from the date of resuming the duty.

5. In view of above statement made by learned advocates of both the sides, present petition stands dismissed, as withdrawn. Notice is discharged.

(BHARGAV D. KARIA, J) GIRISH Page 2 of 2 Downloaded on : Thu Jun 27 23:17:46 IST 2019

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Gujarat High Court