VITTHALBHAI MADHAVLAL PATEL Vs. STATE OF GUJARAT
LAWS(GJH)-2015-4-221
HIGH COURT OF GUJARAT
Decided on
April 24,2015
Vitthalbhai Madhavlal Patel
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
BANK LIMITED IN LIQUIDATION VS. SARKAR DUTT ROY AND CO [REFERRED TO]GHASI RAM VS. DAL SINGH [REFERRED TO]
STATESMAN PRIVATE LIMITED VS. H R DEB [REFERRED TO]
STATE OF PUNJAB VS. SATPAL [REFERRED TO]
SHAH BABULAL KHIMJI VS. JAYABEN D KANIA [REFERRED TO]
BABULAL NAGAR VS. SYNTHETICS LIMITED [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KAILASH CHAND MAHAJAN [REFERRED TO]
A TRIPATHI U P JAL NIGAM VS. J P GUPTA:J P GUPTA [REFERRED TO]
MAHARAJA CHINTAMANI SARAN NATH SHAHDEO VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. MODILUFT LIMITED [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
JAYRAJBHAI JAYANTIBHAI PATEL VS. ANILBHAI JAYANTIBHAI PATEL [REFERRED TO]
MOHD AKRAM ANSARI VS. CHIEF ELECTION OFFICER [REFERRED TO]
SANGAM SPINNERS VS. REGIONAL PROVIDENT FUND COMMISSIONER I [REFERRED TO]
NORTHERN RAILWAY ADMINISTRATION MINISTRY OF RAILWAY VS. PATEL ENGINEERING COMPANY LTD [REFERRED TO]
FULJIT KAUR VS. STATE OF PUNJAB [REFERRED TO]
AMRELI DIST CO OPERATIVE SALE AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
MEHSANA DISTRICT CENTRAL CO OPERATIVE BANK LIMITED VS. MAREDA SEVA SAHAKARI MANDALI LIMITED [REFERRED TO]
STATE OF GUJARAT VS. HON’BLE MR. JUSTICE R.A.MEHTA [REFERRED TO]
CHANDRAKANT MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
M/S SIEMENS AKTIENGESELISCHAFT & S. LTD. VS. DMRC LTD. [REFERRED TO]
JUDGEMENT
JAYANT PATEL, J. -
(1.)WE may record that the main LPA is directed against the order dated 15.04.2015 passed by the learned Single Judge of this Court, so far as it relates to not granting interim relief against the appointment of custodian in Mehsana District Central Cooperative Bank Ltd. (hereinafter referred to as the "Bank/Society" for the sake of convenience).
(2.)CIVIL Application No.4802/15 has been preferred in the aforesaid LPA for interim order pending the appeal. Civil Application No.4940/15 as well as Civil Application No. 4949/15 are preferred by two member cooperative societies of the Bank in each of the application.
(3.)AS the respondents in the LPA were appearing upon advance copy through the learned Additional Advocate General Mr. Prakash Jani, and Mr. Ronak Raval, learned AGP in the main LPA and before the hearing began, the applicants of the aforesaid both the Civil Applications No.4940/15 and 4949/15 had intervened in the proceedings by contending that they are desirous to be impleaded as parties supporting the appointment of custodian, those applications are also taken up and heard simultaneously.
It would be appropriate to refer to certain background of the matter and then we will address for further consideration of the matter.
(2.)CIVIL Application No.4802/15 has been preferred in the aforesaid LPA for interim order pending the appeal. Civil Application No.4940/15 as well as Civil Application No. 4949/15 are preferred by two member cooperative societies of the Bank in each of the application.
(3.)AS the respondents in the LPA were appearing upon advance copy through the learned Additional Advocate General Mr. Prakash Jani, and Mr. Ronak Raval, learned AGP in the main LPA and before the hearing began, the applicants of the aforesaid both the Civil Applications No.4940/15 and 4949/15 had intervened in the proceedings by contending that they are desirous to be impleaded as parties supporting the appointment of custodian, those applications are also taken up and heard simultaneously.
It would be appropriate to refer to certain background of the matter and then we will address for further consideration of the matter.
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