Asset Reconstruction Company ... vs Sunil Gupta And Ors
2022 Latest Caselaw 7287 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 4880 OF 2022

 Shailesh Gupta And Ors                      ....PETITIONER
            V/S
 Asset Reconstruction Company Ltd And Ors ....RESPONDENT

WITH WRIT PETITION NO. 4885 OF 2022

Sunil Gupta And Anr ....PETITIONER V/S Asset Reconstruction Company (india) Ltd And ....RESPONDENT Ors

WITH WRIT PETITION STAMP NO. 11009 OF 2021

Asset Reconstruction Company India Limited ....PETITIONER Through Its Authorised Officer Shri. Jayesh P. Gharat V/S Sunil Gupta And Ors ....RESPONDENT

WITH WRIT PETITION STAMP NO. 11010 OF 2021

Asset Reconstruction Company India Limited ....PETITIONER Through Its Authorised Officer Shri. Jayesh P. Gharat V/S Shailesh Gupta And Ors ....RESPONDENT

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Mr. Chirag Kamdar, Mr. Peshwan Jehangir, Mr. Rajat Jariwal, Ms. Jyoti Sinha, Mr. Naren Nimbalkar, Mr. Harsh Salgia, Ms. Aayushi Khurana, Counsels Pettitioner in WP/4880/2022 and R1-R4 in WP/11010/2021 Mr. Janak Dwarkadas. Sr. Counsel i/b Khaitan & Co. in WP/4885/2022 for Petitioner and for R1.- R3 WP/11009/2021 Mr. Sushil Nimbkar for Respondent

CORAM : HON'BLE SHRI JUSTICE K.R. SHRIRAM & HON'BLE JUSTICE SHRI ARIF SALEH DOCTOR, JJ DATE : 27th July, 2022 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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