LAWS(GJH)-2014-1-215

JAGSINGH RAWATSINGH RAJPUT Vs. BANK OF BARODA

Decided On January 30, 2014
Jagsingh Rawatsingh Rajput Appellant
V/S
BANK OF BARODA Respondents

JUDGEMENT

(1.) Mr. Mukund M. Desai learned advocate for the petitioner is absent. Heard Mr. Darshan M. Parikh learned advocate for the respondent no. 1.

(2.) This Court, in Misc. Civil Application No. 1345 of 2010 in Special Civil Application 15364 of 2006, has passed the following order, which reads as under:

(3.) In Special Civil Application No. 15364/2006, which was preferred earlier by the present petitioner, this Court has passed the following order, which reads as under