Anita Naresh Goyal vs Reserve Bank Of India And Anr
2022 Latest Caselaw 7175 Bom

                                                                92.13594.22-wpl.docx

         Digitally
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TRUSHA
         signed by
         TRUSHA
         TUSHAR
                                     ORDINARY ORIGINAL CIVIL JURISDICTION
TUSHAR   MOHITE
MOHITE   Date:
         2022.07.29
         16:59:02
         +0530                         WRIT PETITION (L) NO.13594 OF 2022


                      Anita Naresh Goyal                            ..... Petitioner

                               Vs.

                      Reserve Bank of India and Anr.                ..... Respondents


                      Mr. Milind Sathe, Sr. Adv. a/w. Mr. Abhishek Kale, Mr. Avdhoot
                      Prabhu, Ms. Nisha Kaba i/b. Naik Naik and Co. For Petitioner.

                      Ms. Rathina Maravarman for R.2. SBI.

                      Mr. Venkatesh Dhond, Sr Adv. a/w. Mr. Prasad Shenoy, Ms. Aditi
                      Phatak, Ms. Kirti Ojha i/b. BLAC co for RBI.



                                               CORAM:     S.V. GANGAPURWALA &
                                                          MADHAV J. JAMDAR, JJ.

                                               DATED :    JULY 26, 2022

                      P.C.

                      1        We have heard the learned Senior Advocates for the

Petitioners, learned Senior Advocate for RBI and the learned

Advocates for the Respondents.

2 It is submitted by Mr.Dhond, learned Senior Advocate for the

Reserve Bank of India that the Apex Court is seized with the matter

arising out of the judgment of the Telangana High Court setting aside

the Circular of the Reserve Bank of India, impugned in the present

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Petition. The learned Senior Advocate submits that the matter may

appear before the Apex Court on 24.08.2022.

3 Till the next date, the Banks may not take further precipitative

steps pursuant to the impugned Circular.

4 It is made clear that dehors the Circular, the Banks may take

legal proceedings as may be permissible under the law. Wherever

FIRs are filed, the parties are at liberty to assail the same in

accordance with law. It is also made clear that the investigation, if

in progress, is not stalled.

5        Place this matter on 14.09.2022.



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




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