HDFC BANK LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner has invited my attention to the prayers made in this petition. The prayers read as under:

(2.) The anxiety of the petitioner - Bank is that, though an application under Section 14 of the Act has been filed in the month of July, 2019, the application is still pending for adjudication though there is a statutory time limit within which it has to be decided.

(3.) Learned advocate appearing for the petitioner has invited my attention to the order of this Court in Special Civil Application No.15159 of 2019 dated 12.9.2019 which reads as under: