Gujarat High Court
Harishshigh Arjunbsingh Gurjar vs Idar Nagrik Sahakari Co Operative Bank ... on 7 May, 2015
Author: Jayant Patel
Bench: Jayant Patel, G.B.Shah
C/SCA/8491/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8491 of 2015
==========================================================
HARISHSHIGH ARJUNBSINGH GURJAR....Petitioner(s)
Versus
IDAR NAGRIK SAHAKARI CO OPERATIVE BANK LTD & 4....Respondent(s)
==========================================================
Appearance:
MR VIJAY H NANGESH, ADVOCATE for the Petitioner(s) No. 1
MR DHAWAN M JAYSWAL, AGP for the Respondent(s) No. 5
==========================================================
CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 07/05/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) Mr.Nangesh, learned counsel for the petitioner seeks permission to withdraw this petition with a view to ventilate the grievance before the appropriate forum of the learned nominee under Section 96 of the Gujarat Cooperative Societies Act. Without expressing any opinion on merits, permission is granted. Disposed of as withdrawn.
(JAYANT PATEL, J.) Page 1 of 2 C/SCA/8491/2015 ORDER (G.B.SHAH, J.) Srilatha Page 2 of 2