Rajendra Manohar Kowli And Anr vs Bank Of India
2022 Latest Caselaw 11288 Bom

Citation : 2022 Latest Caselaw 11288 Bom
Judgement Date : 21 October, 2022

Bombay High Court

Rajendra Manohar Kowli And Anr vs Bank Of India on 21 October, 2022

Bench: Makarand Subhash Karnik

                                                                           1-RPW-51-2022



                       Pdp
                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                                   REVIEW PETITION NO. 51 OF 2022
                                                 IN
                                   WRIT PETITION NO. 1629 OF 2020

                       Rajendra Manohar Kowli & Anr.           .. Petitioners

                                    Vs.

                       Bank of India                           .. Respondent

                       Mr. Pankaj Kowli i/by Mr. Mittal Munoth for petitioners.
                       None for the respondent.

                                          CORAM: DIPANKAR DATTA, CJ. &
                                                 M. S. KARNIK, J.

DATE : OCTOBER 21, 2022 P.C.:

1. This is an application for review of the judgment and order dated 6th May, 2022 passed in Writ Petition No. 1629 of 2020.

2. We have heard Mr. Kowli, learned advocate for the petitioners and also looked into the grounds for review urged in paragraph 3 of the review petition. While disposing of the writ petition, we have taken a view on the basis of our appreciation of the materials on record. If such a view is erroneous, the remedy of the petitioners lies elsewhere and not in an application for review.

3. The review petition stands dismissed. No costs.




          Digitally
          signed by
          PRAVIN
                       (M. S. KARNIK, J.)                    (CHIEF JUSTICE)
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.10.21
          17:38:42
          +0530