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Naresh Jagdishraj Goyal vs Reserve Bank Of India And Anr
2022 Latest Caselaw 5168 Bom

Citation : 2022 Latest Caselaw 5168 Bom
Judgement Date : 8 June, 2022

Bombay High Court
Naresh Jagdishraj Goyal vs Reserve Bank Of India And Anr on 8 June, 2022
Bench: S.V. Gangapurwala, Madhav J. Jamdar
                                940-96.WPLNo.13594-13592-2022.doc

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

             ORDINARY ORIGINAL CIVIL JURISDICTION

              WRIT PETITION (L) NO. 13594 OF 2022

Anita Naresh Goyal                   ...     Petitioner
     Versus
Reserve Bank of India & Anr.         ...     Respondents

                             WITH
              WRIT PETITION (L) NO. 13592 OF 2022

Naresh Jagdishrai Goyal              ...     Petitioner
     Versus
Reserve Bank of India & Anr.         ...     Respondents

Mr. Navroz Servai, Senior Counsel, Mr. Ameet Naik, Mr.
Abhishek Kale, Mr. Avdhoot Pradhu i/b. Naik Naik & Co.,
Advocate for the Petitioners.

Ms. Aditi Phatak i/b. BLAC Co., Advocate for the Respondent
No.1.

Ms. Rathina Mazavarman, Advocate for the Respondent
No.2.

                         CORAM:      S.V. GANGAPURWALA &
                                     MADHAV J. JAMDAR,JJ.
                         DATED :     JUNE 8, 2022

P.C.

1. We have heard the learned Senior Advocate for the petitioners and the learned Advocate for the respondents.

2. The learned Advocate for the respondents seeks time.

3. Stand over to 22nd June 2022.

4. It is submitted that the circular assailed in the present writ petition is subject matter of other writ petitions before this Court such as Writ Petition No. 826 of 2021 and Writ

Gaikwad RD 1/2 940-96.WPLNo.13594-13592-2022.doc

Petition (L) No. 21890 of 2021. It is further submitted that circular assailed in the present writ petition is set aside by the Telangana High Court in Writ Petition No. 19102 of 2019 dated 22nd July 2022. It is further submitted that the said order is assailed before the Apex Court. The Apex Court has not stayed the complete judgment but has only stayed the observation that the personal hearing be given.

5. As time is sought by the respondents, stand over to 22nd June 2022.

6. Till the next date, no further steps under the criminal law be taken against the petitioner.



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

            Digitally signed
            by RAJU
            DATTATRAYA
RAJU       GAIKWAD
DATTATRAYA
           Date:
GAIKWAD    2022.06.10
            17:34:10
            +0530




                               Gaikwad RD                                                        2/2
 

 
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