Gujarat High Court
Gujarat State Co-Operative ... vs State Of Gujarat on 2 March, 2020
Author: Umesh A. Trivedi
Bench: Umesh A. Trivedi
R/CR.MA/23893/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 23893 of 2019
In R/CRIMINAL MISC.APPLICATION NO. 23892 of 2019
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GUJARAT STATE CO-OPERATIVE AGRICULTURE AND RURAL
DEVELOPMENT BANK LIMITED
Versus
STATE OF GUJARAT
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Appearance:
MR.AMIT R JOSHI(6682) for the Applicant(s) No. 1
for the Respondent(s) No. 4,5
MR HM PRACHCHHAK(1076) for the Respondent(s) No. 2,3
MS. MOXA THAKKAR, ADDL. PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE UMESH A. TRIVEDI
Date : 02/03/2020
ORAL ORDER
Mr. Amit R. Joshi, learned advocate for the applicant, places on record the communication dated 27.02.2020, which is addressed to him by the applicant, whose officer Mr. Kanjibhai K. Dodiya, Asst. General Manager, District Manager, is present before the Court. The said communication is taken on record.
Considering the fact that the original accused has already settled the matter with the complainant, the applicant - Bank is not willing to proceed further with this application. In view thereof, the present application stands disposed of. Rule is discharged.
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