Gujarat High Court
M/S. Century Ventures vs Authorised Officer, Canara Bank, Bopal ... on 3 August, 2022
Author: Vaibhavi D. Nanavati
Bench: Vaibhavi D. Nanavati
C/SCA/12738/2022 ORDER DATED: 03/08/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12738 of 2022
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M/S. CENTURY VENTURES
Versus
AUTHORISED OFFICER, CANARA BANK, BOPAL BRANCH
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Appearance:
MR AS PANESAR(5390) for the Petitioner(s) No. 1,2,3
MR. URVESH K. GOR for the Respondent(s) No. 1
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CORAM:HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 03/08/2022
ORAL ORDER
1. Heard Mr.A.S. Panesar, learned counsel appearing for the petitioners and Mr. Urvesh K. Gor, learned counsel appearing for the respondent-Bank.
2. Mr. Urvesh K. Gor, learned counsel appearing on behalf of the respondent-Bank, on instructions, submits that notice of 15 days will be issued to the petitioners before initiating any further steps against the petitioners.
3. In view of the above statement made by Mr. Urvesh K. Gor, the learned counsel appearing for the respondent Bank, Mr. A.S. Panesar, learned counsel appearing for the petitioners seeks permission to withdraw the present petition.
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4. Permission as prayed for is granted. The present petition stands disposed of, as withdrawn.
5. This order is passed with the consent of learned counsels appearing for both the sides.
6. Notice is discharged. Interim relief, if any, granted earlier shall stand vacated.
7. It is clarified that the Court has otherwise not assessed the merits of the matter.
(VAIBHAVI D. NANAVATI,J) Pradhyuman Page 2 of 2 Downloaded on : Mon Aug 08 20:11:15 IST 2022