Invent Assets Securitisations And ... vs Bank Of Baroda
2024 Latest Caselaw 24601 Bom

Bombay High Court

Invent Assets Securitisations And ... vs Bank Of Baroda on 21 August, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

         Digitally
         signed by
         GANESH
GANESH   SUBHASH      501-WP-3881-2024.doc                                             Ganesh Lokhande, PA
SUBHASH LOKHANDE
LOKHANDE Date:
         2024.08.22
         18:37:21
         +0530             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       ORDINARY ORIGINAL CIVIL JURISDICTION

                                             WRIT PETITION NO. 3881 OF 2024
                      Invent Assets Securitisations and
                      Reconstruction Pvt. Ltd.                                       .. Petitioner
                                  Vs.
                      Bank of Baroda & Ors.                                          .. Respondents
                                                      ...

Adv. Mohit Khanna, a/w. Haresh L. Behany & Prachi Sanghvi, i/b. HN Legal, for the petitioner.

Adv. Shailesh Rai, for respondent No.1. Adv. Charles D'souza, i/b. Mumtaz Khan, for respondent No.2. Adv. Shubham Dhamnaskar, i/b. Phoenix Legal, for respondent Nos. 3 & 4.

...

                                                          CORAM :   A.S. CHANDURKAR &
                                                                    RAJESH S. PATIL, JJ
                                                          DATE    : 21st AUGUST, 2024.
                      P.C. :

1. Not on board. Taken on board.

2. The sentence on the third line on page No. 11/22 of the

judgment dated 8th August 2024 shall be replaced by the following

sentence:

"The Recovery Officer on 24/09/2021 determined the

reserve price of the secured assets at Rs.32.76 crores".

3. The judgment be corrected accordingly and corrected copy of

the judgment be uploaded on the uploading server.

[ RAJESH S. PATIL, J. ] [ A.S. CHANDURKAR, J. ]