PRAVANKUMAR R AGRAWAL Vs. SUPRABHAT SAHAKARI BANK LTD

JUDGEMENT

(1.) THE petitioner has filed this petition with a prayer to issue a writ of mandamus or any other appropriate writ, order or direction, quashing and setting aside the impugned judgment and award dated 17.5.1999 passed by the learned Board of Nominees, Ahmedabad in Lavad Suit No.2135 of 1992 and the judgment and order dated 5.9.2002 passed by the Gujarat State Co-operative Tribunal, Ahmedabad in Appeal No.421 of 1999.

(2.) THE facts giving rise to this petition are as under:

(3.) LEARNED advocate Mr.Thomas for learned advocate Mr.Vibhuti Nanavati for the respondent No.1 submitted that, before the Board of Nominees Court by filing written statement, the present petitioner has admitted the fact that he was partner of the said firm and the Board of Nominees Court has not committed any error in decreeing the suit. It is also submitted that the tribunal, after considering all the evidence on record, has rightly dismissed the appeal and so this petition deserves to be dismissed.