Bank Of India, Mumbai vs State Of Maharashtra Through The ...
2022 Latest Caselaw 8351 Bom

                                         1/1                       6.WP-14079-2017.doc




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                        WRIT PETITION NO.14079 OF 2017
                                    WITH
                      INTERIM APPLICATION NO.78 OF 2020
                                    WITH
                  INTERIM APPLICATION (ST) NO.92490 OF 2020
                                      IN
                        WRIT PETITION NO.14079 OF 2017

Bank of India                                   ....Petitioner
          V/s.
State of Maharashtra & Ors.                     ....Respondents
                                     WITH
                        WRIT PETITION (ST) NO.76 OF 2021

Asset Reconstruction Company (India) Ltd. ....Petitioner
          V/s.
State of Maharashtra & Ors.                     ....Respondents

                                     ----
Mr. O.A. Das for petitioner in WP/14079/2017.
Ms. Sonal Sanap i/b. Apex Law Partners for petitioner in WP(ST)/76/2021.
Ms. S.D. Vyas, B Panel Counsel for respondent - State.
                                     ----
                                      CORAM : K.R. SHRIRAM &
                                                A.S. DOCTOR, JJ.

DATED : 24th AUGUST 2022

P.C. :

1 We are informed that the Full Bench judgment is still awaited.

2 Adjourned sine die.

3                Liberty to apply.




(A.S. DOCTOR, J.)                                           (K.R. SHRIRAM, J.)


Gauri Gaekwad