Gujarat High Court
Jayeshkumar Shantilal Gosalia vs Bombay Mercantile Cooperative Bank ... on 11 September, 2009
Author: Anant S. Dave
Bench: Anant S. Dave
SCA/7522/2009 1/1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 7522 of 2009 ========================================================= JAYESHKUMAR SHANTILAL GOSALIA Petitioner(s) Versus BOMBAY MERCANTILE COOPERATIVE BANK LIMITED & 1 Respondent(s) ========================================================= Appearance :
MR GM JOSHI for Petitioner(s) : 1, MR BHARAT JANI for Respondent(s) : 1, None for Respondent(s) : 2, ========================================================= CORAM : HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 11/09/2009 SPEAKING TO THE MINUTES ORDER Heard Ms. P.J.Davawalla, learned advocate for Mr.G.M.Joshi, learned advocate for the petitioner and Mr.Bharat Jani, learned advocate for the respondent.
Speaking to the minutes application is allowed and order dated 24.08.2009 wherein in the last line instead of 'impugned order' it should be read as 'impugned proceedings'.
Speaking to the minutes application is disposed of.
[ANANT S. DAVE, J.] //smita// HC-NIC Page 1 of 1 Created On Thu Jul 14 02:51:47 IST 2016