Gujarat High Court
Mrs. Vinaben Bharatbhai Sata vs District Magistrate , Rajkot on 7 October, 2020
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/9976/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9976 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 8434 of 2020
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VINABEN BHARATBHAI SATA
Versus
BANK OF BARODA
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Appearance:
MR DIPAK THAKKAR FOR THAKKAR AND PAHWA ADVOCATES(1357) for
the Petitioner(s) No. 1
MS NALINI S LODHA(2128) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 07/10/2020
ORAL ORDER
Heard learned advocate Mr. Dipak Thakkar for Thakkar and Pahwa Advocates for the petitioners and learned advocate Ms. Nalini S. Lodha for the respondent through video conference.
Learned advocate Mr. Dipak Thakkar for the petitioners state that the petitioners have preferred an application for settlement before the respondent bank. He further states that with a view to persuade the bank for settlement of the dues of the petitioners, under instructions, without entering into merits of the matter, the petitioners may be permitted to withdraw these petitions, at this stage.
Learned advocate Ms. Lodha for the respondent Page 1 of 2 Downloaded on : Sun Feb 28 13:18:57 IST 2021 C/SCA/9976/2020 ORDER states that she has no instruction with regard to application made by the petitioners for settlement.
Be that as it may, the petitioners are permitted to withdraw these petitions, so as to pursue the settlement application, if any, filed before the respondent bank, which may be considered by the bank, in accordance with law.
Petitions are disposed of, as withdrawn, at this stage.
Notice is discharged. No order as to costs.
(BHARGAV D. KARIA, J) RAGHUNATH R NAIR Page 2 of 2 Downloaded on : Sun Feb 28 13:18:57 IST 2021