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Rippleways Trading (Opc)Pvt. Ltd vs Bank Of Baroda And Ors
2023 Latest Caselaw 10348 Bom

Citation : 2023 Latest Caselaw 10348 Bom
Judgement Date : 6 October, 2023

Bombay High Court
Rippleways Trading (Opc)Pvt. Ltd vs Bank Of Baroda And Ors on 6 October, 2023
Bench: G. S. Kulkarni, Jitendra Shantilal Jain
Tauseef                                               02-IA.30096.2022.doc


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION NO.30096 OF 2022
                               IN
                 WRIT PETITION NO.2646 OF 2021

Rippleways Trading (OPC) Pvt. Ltd.             ...Petitioner
        Versus
Bank of Baroda & Ors.                          ...Respondents

                             WITH
              INTERIM APPLICATION NO.2671 OF 2022
                              IN
                 WRIT PETITION NO.2584 OF 2021

Automotive Services Karmachari Sanghatana      ...Petitioner
        Versus
Union of India,
Through Ministry of Law & Order & Ors.         ...Respondents
                             ********

Mr. Bhavesh Parmar a/w Mr. Rahul Gaikwad, Ms. Nikita Abhyankar and Mr. Vivek Akshali i/by M/s. Gravitas Legal for the Petitioner in WP/2646/2021.

Mr. Mihir Desai, Senior Advocate a/w. Adv. Monil Punjabi and Mr. Aman Jhawar i/by Mr. Rajesh Sahani for the Petitioner in WP/2584/2021. Mr. Viraj Tulzapurkar, Senior Advocate a/w. Mr. Aditya Shiralkar, Ms. Nanki Grewal, Ms. Raveena Modi, Ms. Neelomi Popat i/by M/s. Wadia Ghandy & Co. for Respondent No.7 in WP/2646/2021 and for Respondent No.24 in WP/2584/2021.

Mr. Paarth Singh i/by Mr. Manan Sanghavi for Respondent No.10 in WP/2584/2021.

Mr. D. P. Singh for Respondent Nos.1 and 2 in WP/2584/2021. Mr. Sachin S. Padaye i/by Mr. Vijay Killedar for Respondent No.16 in WP/2646/2021 and for Respondent No.20 in WP/2584/2021. Mr. Ashutosh Kulkarni a/w. Mr. Vaibhav Gaikwad for Respondent Nos.4 to 6 in WP/2646/2021 and for Respondent Nos.21, 22 and 23 in WP/2584/2021.





                                1 of 2
                                Tauseef                                                   02-IA.30096.2022.doc


Mr. Nitesh Bhutekar a/w. Mr. Aniket Nangare for Respondent No.11 in WP/2584/2021.

Ms. Diwan P. N., AGP for Respondent Nos.11 to 14 (State). Ms. Manjiri Parasnis for Respondent (Bank of Baroda). Mr. Vivel S. Sawant for Respondent No.12 in WP/2584/2021. Ms. Surekha Yadav i/by Mr. Avinash R. Khanolkar for Respondent Nos.3 and 4 in WP/2646/2021 and for Respondent Nos.2 and 3 in WP/2584/2021.


                                                                  ********
                                                           CORAM :      G. S. KULKARNI,
                                                                        JITENDRA JAIN, J.J.

                                                           DATE    :    6th OCTOBER, 2023.

                               P.C.

                               .         There is a request made for an adjournment on behalf of the

Union of India on the ground that the learned ASG, who is briefed in

the matter is not available. Also there is a request made by Ms. Parasnis

on behalf of the Bank of Baroda that she also needs to undertake some

preparations.

2. We finally adjourn the present proceedings to 18th October

2023, to be continued to be heard on 19th October 2023. There shall

not be any further adjournment on any count.

3. In the meantime, let the propositions, list of dates, judgment,

etc. be placed on record.

[JITENDRA JAIN, J.] [G. S. KULKARNI, J.]

Signed by: Tauseef Farooqui Designation: PA To Honourable Judge Date: 06/10/2023 18:48:51 2 of 2

 
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