Abhishek Agarwal vs 1) Indian Bank
2023 Latest Caselaw 6331 Bom

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LAXMIKANT by LAXMIKANT
          GOPAL
GOPAL     CHANDAN
CHANDAN   Date: 2023.07.05
             17:51:00 +0530
                                                                                    (25) APP-45.22.doc

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION

                                                  APPEAL NO.45 OF 2022
                                                           IN
                                                  SUIT NO.3475 OF 1995

           Abhishek Agarwal                                         : Appellant.
                 Versus
           Indian Bank and ors.                                     : Respondents.


           Mr. Mehul Rathod a/w Ms. Pragya for the Appellant
           Mr. Harjot Singh Alang aw Ms. Shah for Respondent No.1.
           Mr. Krushang Kedia a/w Ms. Ujawala Karpe i/by G B Kedia for Respondent
           Nos. 2 and 3.

                                              CORAM : NITIN JAMDAR, ACTING CJ. &
                                                      ARIF S. DOCTOR, J.

DATED : 4 JULY 2023.

P.C. :

The Appeal is filed against the judgment and decree passed in a suit instituted by the Appellant. The suit is dismissed by the impugned judgment and order.

2. The Appeal is admitted.

3. Liberty to the Appellant to take out an Application for early hearing of the Appeal.

           (ARIF S. DOCTOR, J.)                                     (ACTING CHIEF JUSTICE)
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