Axis Bank Through Its Authorized ... vs State Of Maharashtra Through The ...
2021 Latest Caselaw 8020 Bom

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                                                                          8-10 wpst 7664.21 as.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                    WRIT PETITION (STAMP) NO.7664 OF 2021
                                    WITH
                    WRIT PETITION (STAMP) NO.7667 OF 2021
                                    WITH
                    WRIT PETITION (STAMP) NO.7672 OF 2021
                                      ...
Axis Bank                                           ...Petitioner
      v/s.
State of Maharashtra & Ors.                                          ...Respondents
                                   ....
Mr. Doveson Chervatur, Ms. Poonam Utekar i/b M/s. A.G. Pandit and
Associates for the Petitioner.
Mrs. A.A. Purav, AGP for the Respondents-State.

                                             ...

                                   CORAM :    A.A. SAYED &
                                              MADHAV J. JAMDAR, JJ.

DATED : 17 JUNE 2021 (THRGOUH VIDEO CONFERENCING)

P.C.:

1 The Petitioner-Bank has already filed Applications under Order VII

Rule 11 of the Code of Civil Procedure in the suits which have been filed by

the Respondent No.3.

2 In the facts and circumstances of the case, we direct that the trial

Court to decide the Applications under Order VII Rule 11 after considering

the preamble and provisions of the SARFAESI Act as well as the

judgments cited by the parties before deciding the Applications alongwith

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the reasons. The Interim Application shall be disposed of expeditiously and

in any event within six weeks from today. We grant liberty to the Petitioner-

Bank to move the trial Court within three days from today alongwith a order

of this Court.

2 The Petitions to stand disposed of. All contentions are kept open.

         (MADHAV J. JAMDAR, J.)                                   (A.A. SAYED, J.)




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