Gujarat High Court
Gruh Finance Limited vs District Magistrate Surat & 4 on 27 April, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/18551/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18551 of 2015
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GRUH FINANCE LIMITED....Petitioner(s)
Versus
DISTRICT MAGISTRATE SURAT & 4....Respondent(s)
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Appearance:
SHASHVATA U SHUKLA, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR ANIP A GANDHI, ADVOCATE for the Respondent(s) No. 5
MR KK TRIVEDI, ADVOCATE for the Respondent(s) No. 4
SERVED BY PUBLICATION IN NEWS for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 27/04/2016
ORAL ORDER
Learned advocate Mr.K.K. Trivedi is absent. Because of non-availability of learned advocate Mr.Trivedi, the matter could not be proceeded.
Learned advocate while assailing the order of the District Magistrate submits that the provision mandates the District Magistrate to render assistance to the Bank to take possession of the mortgaged property for which, according to learned advocate for the petitioner, in the instant case, conditions are satisfied.
Put up on 02nd May, 2016 for further consideration.
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