MAHESHBHAI BACHUBHAI PATEL Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Subhash G. Barot for the petitioner and learned advocate Mr.Rajesh P. Vyas for respondent No.1-Bank.

(2.) Rule returnable forthwith. Learned advocate Mr. Vyas waives service of notice of rule on behalf of respondent No.1.

(3.) By this petition under Article 226 of the Constitution of India the petitioner has prayed to direct the respondent-Bank to quash and set aside the communication dtd. 30/9/2020 whereby the respondent No.1-Bank has forfeited the amount deposited by the petitioner being 25% of the bid amount for purchase of the property in auction situated sq.yards i.e. 638.8 sq.mtrs in Shrinathji Industrial Estate situated at Bakrol Bujrang Sim, Bakrol Bunjrang Road, Dhamtavan Road, Taluka; Dascroi, Dist. Ahmedabad.