BANK OF BARODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This matter was notified yesterday before a learned Single Judge of this Court. The learned Single Judge passed the following order dated 10.12.2020;

(2.) Pursuant to the order passed by the learned Single Judge, referred to above, the matter has been notified today before us. We do not want to undertake the exercise of once again inquiring whether, in fact, this litigation is determinable by a learned Single Judge or it should come up before a Division Bench, more particularly, in view of the fact that there is an impending urgency in the matter.

(3.) We have heard Mr. Percy Kavina, the learned senior counsel assisted by Mr. C.Z. Sankhla, the learned advocate appearing for the writ applicant-Bank. In the course of the discussion of this matter, Mr. K.M. Antani, the learned AGP, also joined us.