LAWS(GJH)-2023-2-2076

PARESH KRISHNAKANT SAMPAT Vs. BANK OF BARODA

Decided On February 15, 2023
Paresh Krishnakant Sampat Appellant
V/S
BANK OF BARODA Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Ritesh D. Patadia for the petitioner and learned advocate Mr. haskar Sharma for respondent no.1.

(2.) Learned advocate for the petitioner has tendered draft amendment. The same is allowed in terms of the draft. Amendment to be carried out forthwith.

(3.) Rule returnable forthwith. Learned advocate Mr. Bhaksar Sharma waives service of notice of rule on behalf of respondent bank.