RBL BANK LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.H.Patel, learned advocate for the petitioner and Mr.A.A.Patel, learned AGP appearing for the respondent- State.

(2.) Rule returnable forthwith. Mr.A.A.Patel, learned AGP waives service of notice of Rule for the respondent-State.

(3.) With the consent of learned advocates for the parties, the present petition is taken up for final disposal.