Rajendra Manohar Kowli And Anr vs Bank Of India
2021 Latest Caselaw 17428 Bom

                                                                           7-WP.1629.2020


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 1629 OF 2020
                                                WITH
                                    WRIT PETITION NO. 1630 OF 2020
                                           (NOT ON BOARD)

                   Rajendra Manohar Kowli and Ors. }              Petitioners
                            Versus
                   Bank of India                   }              Respondent


                   Mr. Sudhir V. Somalwar for the petitioners.
                   Mr. O. A. Das for the respondent.


                                       CORAM :- DIPANKAR DATTA, CJ &
                                                M. S. KARNIK, J.

                                       DATE :-    DECEMBER 14, 2021


                   PC :-

1. Writ Petition No. 1630 of 2020 is not on board; taken on Board and heard together with Writ Petition No. 1629 of 2020.

2. Compilations filed by Mr. Somalwar, learned advocate for the petitioners are taken on record together with the order dated January 17, 2005 passed by the Presiding Officer, Debts Recovery Tribunal-II, Mumbai disposing of Original Application No. 1173 of 2000.

3. Hearing stands concluded; judgment is reserved. SALUNKE JV Digitally signed by SALUNKE J V Date: 2021.12.14 18:10:20 +0530

(M. S. KARNIK, J.) (CHIEF JUSTICE)

J.V.Salunke,PS