LAWS(GJH)-2011-4-75

PATEL BHOGILAL AMBALAL Vs. DEPUTY SECRETARY APPEALS

Decided On April 04, 2011
PATEL BHOGILAL AMBALAL Appellant
V/S
DEPUTY SECRETARY Respondents

JUDGEMENT

(1.) RULE. Ms. Manisha Narsinghani learned Assistant Government Pleader waives service of notice RULE on behalf of respondent nos.1-3 and Shri Chirag B. Patel waives service of notice of RULE on behalf of the respondent nos. 5 and 6.

(2.) SHRI Chirag B. Patel learned advocate appearing for respondent nos.5 and 6, who are contesting respondent has submitted that there shall be no objection, if the matter is disposed of in terms of the order dated 30.03.2011, which was passed while issuing the notice in this matter. Parties have requested the Court to disposed of the matter. The Bank being formal party, may not have any objection to issuance of direction for disposing of the Appeal being Appeal No. 9 of 2011.