SUNILBHAI DHIRUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs:

(2.) The facts giving rise to this application may be summarised as under:

(3.) The bank, being dissatisfied with the order passed by the Board of Nominees absolving the applicant herein from his liability as a guarantor, preferred the Appeal No.20 of 2005 before the Gujarat State Cooperative Tribunal. The Tribunal allowed the appeal filed by the bank and took the view that the applicant herein is equally liable along with the original borrower and the co-guarantor. The operative part of the order passed by the Tribunal reads thus: