Gujarat High Court
Bhadrikaben Shaileshbhai Choksi vs Union Bank Of India on 20 December, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/20066/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20066 of 2018
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BHADRIKABEN SHAILESHBHAI CHOKSI
Versus
UNION BANK OF INDIA
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Appearance:
MR ANKUR Y OZA(2821) for the PETITIONER(s) No. 1
MR YB OZA(6129) for the PETITIONER(s) No. 2
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/12/2018
ORAL ORDER
This writ-application is not pressed with a liberty to avail the remedy of going back before the Debts Recovery Tribunal under Section 17 of the SARFAESI Act.
It shall also be open for the writ-applicant to put forward proposal of re-schedulement, if otherwise, permissible in law.
With the above, this writ-application is disposed of.
(J.B.PARDIWALA, J.) /MOINUDDIN Page 1 of 1