Bank Of India, Mumbai vs State Of Maharashtra Through The ...
2022 Latest Caselaw 6332 Bom

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         MEERA
MEERA    MAHESH
MAHESH   JADHAV
         Date:
JADHAV   2022.07.06
         15:37:17           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         +0530
                                    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 Mumbai                              ....Petitioner/Applicant
                   V/s.
            State of Maharashtra through the
            Principal Secretary & Ors.                        ...Respondents

                                               WITH
                                   WRIT PETITION st. NO.76 OF 2021

                                                   ----

Mr. O. A. Das for Petitioner Mr. Rohit Gupta a/w Mr. Vinod Kothari i/b M/s Apex Law Partners for Petitioner in WPL/76 of 2021 Smt. A. A. Purav AGP for State

----

CORAM : K.R. SHRIRAM & MILIND N. JADHAV JJ DATED : 5th JULY 2022

P.C. :

1 Counsel state that Full Bench Judgment on the issue of priority

between a statutory authority and secured lenders is yet to be delivered and,

therefore, request the matter be stood over to 23rd August 2022.

2 Stand over to 23rd August 2022.

(MILIND N. JADHAV, J.) (K.R. SHRIRAM, J.)

Meera Jadhav