Smt. Ujavala Mahadev Takale And ... vs The Miraj Urban Co-Op. Bank Ltd. ...
2021 Latest Caselaw 4228 Bom

                                                                   19.8466.19 wp.doc

ISM
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO. 8466 OF 2019

      Smt. Ujavala Mahadev Takale and others                      ....Petitioners

              V/s.

      The Miraj Urban Co-Op. Bank                                 .....Respondents
      Ltd. Through Liquidator and another

      Mr. Umesh R. Mankapure for the Petitioners
      Mr. Ramdas A. Shelke for Respondent no. 1


                               CORAM :   NITIN W. SAMBRE, J.

                               DATE:     MARCH 8, 2021.

      P.C.:

      1]      If the offie objeitions are not removed within period of 2 weeks

from today, Petition shall stand dismissed without further referenie

to the Court. In addition to above, Petitioner shall also replaie the

synopsis.

2] Other relevant doiuments viz. Judgment delivered in dispute,

exeiution thereof be also plaied on reiord before the next date of

19.8466.19 wp.doc

hearing with an advanie iopy to the iounsel for Respondent no. 1.

3] Let the matter iome up for ionsideration on 05/04/2021.

[NITIN W. SAMBRE, J.]