Gujarat High Court
M/S Amal Pump Llp vs Bank Of Baroda, Shapar-Veraval Branch on 19 December, 2022
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/13479/2022 ORDER DATED: 19/12/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13479 of 2022
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M/S AMAL PUMP LLP
Versus
BANK OF BARODA, SHAPAR-VERAVAL BRANCH
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Appearance:
MS BHAVNA V SHAH(11047) for the Petitioner(s) No. 1,2
MR CZ SANKHLA(3243) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 19/12/2022
ORAL ORDER
1. Heard learned advocate Mr.Vishwas K. Shah for learned advocate Ms.Bhavna V. Shah for the petitioners and learned advocate Mr.C.Z.Sankhla for the respondent.
2. Pursuant to the order dated 15.12.2022, an additional-affidavit of petitioner No.1 is placed on record by learned advocate Mr.Vishwas K. Shah.
3. On perusal of the additional-affidavit filed on behalf of the petitioner No.1, it appears that the petitioner No.1 has no intention to comply with the order dated 09.11.2022 by which this Page 1 of 2 Downloaded on : Sat Dec 24 04:04:48 IST 2022 C/SCA/13479/2022 ORDER DATED: 19/12/2022 Court directed the petitioners to deposit Rs.80 Lakhs with the Registry upon showing the willingness by the learned advocate Mr.Shah to entertain the petition.
4. However, as per the affidavit, it appears that the petitioners on their own have reduced the amount of 80 Lakhs to 78 Lakhs and Demand Draft was also prepared in the wrong name i.e. GHC Services. It appears that the petitioners are not ready to comply with the order dated 09.11.2022. The petition is therefore not entertained with a liberty to the petitioners to avail the alternative efficacious remedy.
5. The petition is accordingly disposed of. Notice is discharged.
(BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Sat Dec 24 04:04:48 IST 2022