Kotak Mahindra Bank Ltd Thr Its ... vs The State Of Maharashtra Thr The ...
2023 Latest Caselaw 10487 Bom

 2023:BHC-AS:30087-DB


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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

VASANT     Digitally signed by
           VASANT ANANDRAO
ANANDRAO   IDHOL
           Date: 2023.10.11
                                        WRIT PETITION NO.3351 OF 2023
IDHOL      12:32:35 +0530




              Kotak Mahindra Bank Limited,                                   ...Petitioner
                        V/s.
              The State of Maharashtra & Ors.                                ...Respondents


              Mr.Nikhil Rajani i/b V. Deshpande & Co. for the Petitioner.

              Ms.Shruti D. Vyas, "B" Panel Counsel for the Respondent - State.

                                                    CORAM : G.S. KULKARNI &
                                                            RAJESH S. PATIL, JJ.

DATE : 10TH OCTOBER, 2023.

P.C. :-

1. The matter is called out for speaking to the minutes of the

judgment dated 30th August, 2023.

2. In the title of the judgment dated 30th August, 2023, the

name of the authorized representative "Mr.Shantanu Nayar" be

deleted and the same be substituted by "Mr.Shantanu Nayse".

3. The judgment dated 30th August, 2023 be corrected

accordingly and made available to the parties.

(RAJESH S. PATIL, J.) (G.S. KULKARNI, J.)