M/S Krishna Constructions Thr. ... vs State Bank Of India Thr. Its Branch ...
2022 Latest Caselaw 481 Bom

Citation : 2022 Latest Caselaw 481 Bom
Judgement Date : 13 January, 2022

Bombay High Court

M/S Krishna Constructions Thr. ... vs State Bank Of India Thr. Its Branch ... on 13 January, 2022

Bench: Avinash G. Gharote

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

                       CRIMINAL WRIT PETITION NO. 22/2022
           Krishna Construction and anr...Versus...State Bank of India and anr
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Mr. Harish Dangre, Advocate for petitioner.


                                                                         CORAM : AVINASH G. GHAROTE, J.

DATE : 13/01/2022

Mr. Dangre, learned counsel for the petitioner, by inviting my attention to the judgment passed in revision, submits that the same was decided without hearing any of the parties and therefore the limited grievance would be to remand the matter back to the learned Sessions Judge for affording hearing, considering which on this limited question, issue notice to the respondents, returnable in two weeks.

JUDGE rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:14.01.2022 11:07