LAWS(GJH)-2022-8-280

IDFC FIRST BANK LTD Vs. DISTRICT MAGISTRATE, VADODARA

Decided On August 29, 2022
Idfc First Bank Ltd Appellant
V/S
District Magistrate, Vadodara Respondents

JUDGEMENT

(1.) Heard Mr.Sudhanshu Jha, learned advocate for the petitioner and Mr.Ayaan Patel, learned AGP appearing for the respondent-State.

(2.) Rule returnable forthwith. Mr.Ayaan Patel, learned AGP waives service of notice of Rule for the respondent-State.

(3.) With the consent of learned advocates for the parties, the present petition is taken up for final disposal.