DURA PACKS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order dated 11/09/2017 of the learned Single Judge dismissing the writ petition filed by the borrower M/s. Dura Packs against the State of Gujarat as well as the Baroda Traders Co-op Bank Ltd.

(2.) The learned Single Judge by the order impugned before us also made some observations with regard to the Director of the said Respondent Urban Co operative Bank being a relative of the borrower petitioner M/s. Dura Packs.

(3.) This argument of the learned counsel for the respondent bank was sought to be controverted by the learned counsel for the petitioner on the ground that the respondent Bank namely Baroda Traders Co operative Bank Ltd. was not the UCB (Urban Co-operative Bank) governed under Section 35A of the Banking Regulation Act, 1949 and therefore the said Circular issued by the Reserve Bank of India on 09/04/2013 is not applicable to the facts of the present case.