Partha Sarathy Sarkar vs Insolvency And Bankruptcy Board ...
2022 Latest Caselaw 7099 Bom

                   Pallavi                                                          122-wpl-23436-2022.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                                WRIT PETITION (L) NO.23436 OF 2022

                               Partha Sarathy Sarkar                                ... Petitioner
                               V/s.
                               Insolvency & Bankruptcy Board of India (IBBI) ... Respondents
                               & Ors.
                                                            -------------------
                               Mr. Vijay Kurle, Advocate for the Petitioner.
                               Mr. Pankaj Vijaya a/w Mr. Mohammed Varawala and Mr. Fevil Sangoi,
                               for the Respondent No.1 - IBBI.
                               Mr. Udyan Shah a/w Ms. Komal Bhoir i/b Ethos Legal Alliance, for the
                               Respondent No.2.
           Digitally signed
                                                            ---------------------
           by PALLAVI


                                                    CORAM : S.V. GANGAPURWALA &
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.07.28


                                                            MADHAV J. JAMDAR, JJ.

11:06:29 +0530

DATED : 25th JULY 2022 P.C. :

1. The learned counsel for the Respondents raised a preliminary objection about territorial jurisdiction to entertain the present petition and relies upon the following judgments:-

(i) State of Rajasthan & Ors. Vs. Swaika Properties & Anr.

(1985) AIR 1289;

(ii) Lt. Col. Khajoor Singh Vs. The Union of India & Another (1961) AIR 532;

(iii) Oil and Natural Gas Commission Vs. Utpal Kumar Basu and Ors. (1994) Supp. 1 S.C.R. 252;

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2. The copy of the same is given to the learned counsel for the Petitioner.

3. The learned counsel for the Petitioner seeks time to respond to the said objection raised by the learned counsel for the Respondent.

4. Stand over to 1st August 2022.

(MADHAV J. JAMDAR, J) (S.V. GANGAPURWALA, J)

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