Gujarat High Court
Harish A Gurjar vs Idar Nagrik Sahakari Coop on 22 March, 2013
Author: Jayant Patel
Bench: Jayant Patel
HARISH A GURJAR....Appellant(s)V/SIDAR NAGRIK SAHAKARI COOP. BANK LTD C/LPA/32/2013 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 32 of 2013 In SPECIAL CIVIL APPLICATION NO. 7749 of 2012 With CIVIL APPLICATION NO. 632 of 2013 In LETTERS PATENT APPEAL NO. 32 of 2013 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE JAYANT PATEL and HONOURABLE MR.JUSTICE MOHINDER PAL ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ HARISH A GURJAR....Appellant(s) Versus IDAR NAGRIK SAHAKARI COOP. BANK LTD & 3....Respondent(s) ================================================================ Appearance: MR VIJAY H NANGESH, ADVOCATE for the Appellant(s) No. 1 MR DHAWAN M JAYSWAL, AGP for the Respondent(s) No.2 to 4 MR MK VAKHARIA, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 22/03/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) Mr.Nangesh, learned Counsel for the appellant, has not pressed the present appeal as well as the civil application, in view of the constitutional amendment, which has come into force on 15.2.2013 and the whole Act is to be amended in conformity with the constitutional provisions.
The Letters Patent Appeal as well as the Civil Application stand disposed of as withdrawn.
(JAYANT PATEL, J.) (MOHINDER PAL, J.) vinod Page 2 of 2