VIRENDRABHAI MANIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State and learned advocate Mr. Dharmesh V. Shah waives service of notice of Rule on behalf of respondent No.2.

(2.) The Managing Director to whom the Board of Directors have given authority has passed away, and therefore, the proceedings is abated qua him and the present petitioner who as Director of the Bank has signed the resolution passed in the Board meeting.

(3.) The present petition is filed seeking the following reliefs :-