Prashant Mehta And Anr vs Union Of India And 9 Ors
2022 Latest Caselaw 1127 Bom

                                                                       6&7-WPL.46.2022+1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION

                                    WRIT PETITION (L) NO. 46 OF 2022

                   Phoenix ARC Pvt. Ltd. And Anr.           }    Petitioners
                            Versus
                   The Registrar, Debts Recovery            }
                   Appellate Tribunal and Ors.              }    Respondents

                                                WITH
                                    WRIT PETITION NO. 2537 OF 2021

                   Prashant Mehta and Anr.                  }    Petitioners
                             Versus
                   Union of India and Ors.                  }    Respondents


                   Mr. Rohit Gupta i/b. V. Deshpande and Co. for the
                   petitioner in WPL/46/2022 and for respondent no. 2 in
                   WP/2537/2021.

                   Mr. Gautam Ankhad with Mr. Aditya Mehta i/b. Abhishek
                   Prabhu for respondent nos. 3 and 4 in WPL/46/2022 and
                   for the petitioners in WP/2537/2021.
                   Mr. B. B. Sharma with Mr. Mohamedali Chunawala i/b.
                   Mr. Gul Ansari for respondent no. 1 in WP/2537/2021.
                                          CORAM: DIPANKAR DATTA, CJ &
                                                   V. G. BISHT, J.

DATE : JANUARY 31, 2022

P.C.:

1. We have heard the parties finally at the admission stage.

2. Hearing stands concluded; judgment is reserved. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.01.31 14:48:32 +0530

(V. G. BISHT, J.) (CHIEF JUSTICE)

J.V.Salunke,PS