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The Amravati Peoples Coop. Bank ... vs M/S Giltedge Management Services ...
2021 Latest Caselaw 8103 Bom

Citation : 2021 Latest Caselaw 8103 Bom
Judgement Date : 18 June, 2021

Bombay High Court
The Amravati Peoples Coop. Bank ... vs M/S Giltedge Management Services ... on 18 June, 2021
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
2-CAF-1114-21                                                                                                                1/1


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH, NAGPUR.

                              CVIL APPLICATION (CAF) NO.1114 OF 2021
                                                 IN
                                  FIRST APPEAL NO.361 OF 2010 (D)

        The Amravati Peoples Co-op. Bank Ltd. Amravati (COSMOS Co-operative Bank Ltd.)
                                                              -vs-
                                M/s Giltedge Management Services Ltd. and ors.
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.


                                  Shri A. C. Dharmadhikari, Advocate for applicant.
                                  Shri Anand Parchure, Advocate for non-applicant/appellant.
                                  Ms Rakhee Joshi, Advocate for non-applicant No.4.

                                  CORAM : A. S. CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.

DATE : June 18, 2021

Heard learned counsel and perused the contents of the application. As it has been stated in the application that the Judgment in First Appeal No.361/2010 has been challenged before the Honourable Supreme Court by filing Special Leave Petition the interim direction that was issued making the judgment operative after period of eight weeks is extended by further period of four weeks.

Civil application is disposed of. It is made clear that no further request for extension of time will be entertained on this count.

                                                   JUDGE                                         JUDGE




Asmita





 

 
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