Prakash Manjunath Pai vs Canara Bank And Ors
2021 Latest Caselaw 13194 Bom

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ANANT     KRISHNA NAIK                                                                      WP.1652.2005 (Chamber).doc

KRISHNA   Date:
          2021.09.24
NAIK      16:02:56
          +0530                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                           WRIT PETITION NO. 1652 OF 2005
                                                        WITH
                                          CIVIL APPLICATION NO. 691 OF 2007
                                                          IN
                                           WRIT PETITION NO. 1652 OF 2005

                  Prakash Manjunath Pai                                   ....Petitioner
                       Versus
                  Canara Bank and Ors.                                    ....Respondents

Mr. Pankaj Jain a/w. Tejashree Kamble i/b. P. D. Jain & Co. for the Petitioner.

Mr. Akbar Rizvi a/w. Adv. Sujata D. Gowalkar i/b. AKS Legal Consultants

Mr. Rahul Yadav, Sr. Manager, Canara Bank - present.

                                                   CORAM :           A. A. SAYED &
                                                                     R. I. CHAGLA, JJ

                                                   DATED :        15th SEPTEMBER, 2021
                                                             (IN CHAMBER AT 2.20 P.M.)

                  P.C.:

Though the matter is listed for 'pronouncement of judgment',

learned Counsel for the Petitioner has submitted Additional Written

Submissions. Learned Counsel for the Respondent-Bank has also fled

Written Notes of Arguments.

2. We have heard further submissions of learned Counsel.

3. List the matter for 'pronouncement of judgment' on 22 nd

September, 2021 at 2.20 pm in Chamber.

                               (R. I. CHAGLA, J.)                         (A. A. SAYED, J.)

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