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Gujarat High Court

State Bank Of India vs Syndicate Bank & on 21 February, 2014

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi, Mohinder Pal

         O/OJMCA/38/2014                                    ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                MISC. CIVIL APPLICATION NO. 38 of 2014
                       In O.J.APPEAL NO. 36 of 2013
               In COMPANY APPLICATION NO. 161 of 2013
                                      With
                MISC. CIVIL APPLICATION NO. 39 of 2014
                           In O.J.APPEAL NO. 34 of 2013
                                        TO
                MISC. CIVIL APPLICATION NO. 40 of 2014
                           In O.J.APPEAL NO. 35 of 2013
================================================================
                   STATE BANK OF INDIA....Applicant(s)
                               Versus
                  SYNDICATE BANK & 1....Respondent(s)
================================================================
Appearance:
MR UDAY R BHATT, ADVOCATE for the Applicant(s) No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
               and
               HONOURABLE MR.JUSTICE MOHINDER PAL

                                Date : 21/02/2014


                                  ORAL ORDER

(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Learned advocate, Mr.Uday R.Bhatt, for the applicants states that he has removed all office objections.

Registry to proceed.



                                                     (RAVI R.TRIPATHI, J.)




                                     Page 1 of 2
          O/OJMCA/38/2014                      ORDER



                                         (MOHINDER PAL, J.)
ashish




                           Page 2 of 2