LAWS(GJH)-2012-2-161

DEVABHAI JESABHAI VALA Vs. UNION OF INDIA

Decided On February 02, 2012
DEVABHAI JESABHAI VALA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WE have heard Mr. Bipin I. Mehta, learned counsel appearing for the petitioner and Mr. Saurabh Amin, learned Central Government Standing counsel appearing for respondent No.1. Despite notice served, nobody appears for respondent No.2.

(2.) THIS writ petition has been filed challenging the recovery proceedings initiated by the respondent No.2 which is a Private Bank.

(3.) FOR the aforesaid reasons, we do not find any merits in this petition. This writ petition fails and is accordingly dismissed.