Gujarat High Court
Shree Kankeshwari Agro Pvt. Ltd vs Authorized Officer on 28 July, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/14114/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14114 of 2017
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SHREE KANKESHWARI AGRO PVT. LTD.....Petitioner(s)
Versus
AUTHORIZED OFFICER, COSMOS CO-OPERATIVE BANK
LTD.....Respondent(s)
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Appearance:
MR SIDDHARTHA SAMAL, ADVOCATE for the Petitioner(s) No. 1
MRS NISHA M PARIKH, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 28/07/2017
ORAL ORDER
NOTICE, returnable on 13.10.2017. Learned advocate for the petitioner submits that petitioner is ready and willing to deposit Rs.15,00,000/ within three weeks directly before the Court. On such condition, let there be Interim Relief in terms of paragraphs 19(a) and 19(b).
It is made clear that if amount is not deposited, then, interim relief shall not remain in force and shall stand vacated automatically without any reference or order by this Court.
It would be appropriate for the petitioner to come forward with payment schedule on returnable date.
Direct Service, today, is permitted.
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