The Mumbai District Central Co-Op. Bank ... vs State Of Maharashtra
2025 Latest Caselaw 3718 Bom

Bombay High Court

The Mumbai District Central Co-Op. Bank ... vs State Of Maharashtra on 20 August, 2025

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                             24-COMSS-27-2010.doc


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

                                    COMMERCIAL SUMMARY SUIT NO. 27 OF 2010

                    THE MUMBAI DISTRICT CENTRAL CO-OP. BANK )
                    LIMITED                                 )...PLAINTIFF
                             V/s.
                    STATE OF MAHARASHTRA                                )...DEFENDANT
                                                   WITH
                                    COMMERCIAL SUMMARY SUIT NO. 42 OF 2013

                    Mr.Prateek Pansare i/by M.P. Rege & Co., Advocate for the Plaintiff.
                    Mr.Harshad Sathe, Special Counsel a/w. Mr.Vikrant Parshurami, AGP,
                    Advocate for the Defendant - State of Maharashtra.

                                                  CORAM   :     ABHAY AHUJA, J.

                                                  DATE    :     20th AUGUST 2025

                    P.C. :

1. When the matter is called out, Mr.Prateek Pansare, learned

Counsel, appears and submits that he has been recently briefed on

behalf of the Plaintiff and that some time be granted to take

appropriate instructions in the matter.

ARTI

2. Mr.Harshad Sathe, learned Special Counsel, appears for the VILAS KHATATE

Defendant - State of Maharashtra and submits that he has no objection

if some time is granted.

24-COMSS-27-2010.doc

3. Both the learned Counsel submit that although issues have been

framed, thereafter, pursuant to two minutes of order, it has been

recorded that no evidence would be led in the matter and that the

matter be heard.

4. Accordingly, at their joint request, list on 8th October 2025 at

4.00 p.m.

5. Liberty to the learned Counsel to circulate brief propositions and

supporting judgments in advance.

(ABHAY AHUJA, J.)