Gujarat High Court
Shree Hari Oil Industries vs Indian Bank on 14 March, 2023
Author: A. S. Supehia
Bench: A.S. Supehia
C/SCA/13531/2022 ORDER DATED: 14/03/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13531 of 2022
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SHREE HARI OIL INDUSTRIES
Versus
INDIAN BANK
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Appearance:
MR VIRENDRASINH M GOHIL FOR MR CZ SANKHLA(3243) for the
Petitioner(s) No. 1
MR. SANDIP C BHATT(6324) for the Respondent(s) No. 2,3,4,5,6,7
MR PERCY KAVINA, SENIOR ADVOCATE WITH RITESH D
PATADIA(6460) for the Respondent(s) No. 1
VIJAY H PATEL(7361) for the Respondent(s) No. 2,3,4,5,6,7
MR DEVANG VYAS, ASG for the DRT
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 14/03/2023
ORAL ORDER
Pursuant to the order dated 22.12.2022 and subsequent orders passed by this Court, the comparative chart of Standard of Procedure (SOP) is tendered by the learned ASG Mr.Devang Vyas for DRT, which is ordered to be taken on record. This Court is apprised of the Draft SOP prescribing the functioning of the DRT.
At the outset, learned Senior Advocate Mr.Percy Kavina, on instructions, has submitted that he is satisfied with the steps required to be taken by the DRT-I and II, Ahmedabad. It is submitted that so far as the grievance of the petitioner is concerned, the same will not survive since the Bank has already issued the sale certificate in favour of the petitioner.
Accordingly, the writ petition is disposed of. It is expected that the DRT-I and II, Ahmedabad shall follow and abide with the SOP. The Court is grateful for the service rendered by the learned ASG in the matter.
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