Gore Prashant Ghanshyam vs State Of Maharashtra Thr Minister For Co ...
2025 Latest Caselaw 7389 Bom

Bombay High Court

Gore Prashant Ghanshyam vs State Of Maharashtra Thr Minister For Co ... on 11 November, 2025

Author: Amit Borkar

Bench: Amit Borkar

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                       AGK
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                             WRIT PETITION NO.10750 OF 2022

                       Sanjeev Bhaskar Pathak,                               ... Petitioner
                                  V/s.
                       State of Maharashtra & Ors.                           ... Respondents

                                                      WITH
                                         WRIT PETITION NO.11957 OF 2022
                                                      WITH
ATUL                                      WRIT PETITION NO.9990 OF 2022
GANESH
KULKARNI                                              WITH
Digitally signed by
ATUL GANESH
KULKARNI
                                       WRIT PETITION (ST.) NO.16609 OF 2022
Date: 2025.11.11
17:49:25 +0530                                        WITH
                                       WRIT PETITION (ST.) NO.16764 OF 2022
                                                      WITH
                                       WRIT PETITION (ST.) NO.16765 OF 2022
                                                      WITH
                                    INTERIM APPLICATION (ST.) NO.30861 OF 2024
                                                      WITH
                                       WRIT PETITION (ST.) NO.16998 OF 2022
                                                      WITH
                                       WRIT PETITION (ST.) NO.18786 OF 2022
                                                      WITH
                                       WRIT PETITION (ST.) NO.18855 OF 2022
                                                      WITH
                                       WRIT PETITION (ST.) NO.18860 OF 2022
                                                      WITH
                                         WRIT PETITION NO.11142 OF 2022
                                                      WITH
                                         WRIT PETITION NO.11228 OF 2022
                                                      WITH
                                         WRIT PETITION NO.11233 OF 2022
                                                      WITH
                                         WRIT PETITION NO.11234 OF 2022
                                                      WITH
                                         WRIT PETITION NO.11235 OF 2022



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                      ::: Uploaded on - 11/11/2025               ::: Downloaded on - 11/11/2025 20:52:33 :::
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                                  WITH
                    WRIT PETITION NO.11139 OF 2022
                                  WITH
                   WRIT PETITION (ST.) NO.18322 OF 2022
                              (Not on board)
                                  WITH
                   WRIT PETITION (ST.) NO.18466 OF 2022
                              (Not on board)
                                  WITH
                   WRIT PETITION (ST.) NO.20911 OF 2022
                              (Not on board)
                                  WITH
                    WRIT PETITION NO.11143 OF 2022
                              (Not on board)
                                  WITH
                     WRIT PETITION NO.2876 OF 2024
                              (Not on board)
 Mr. Pramod N. Patil with Mr. Ajit Hon, Mr. Atharva
 Deshmukh, & Ms. Mamta Pande i/by PNP & Associates
 for Rupee Bank & Special Recovery Officer.


                                CORAM       : AMIT BORKAR, J.

                                DATED       : NOVEMBER 11, 2025

 P.C.:

1. This group of matters is not on board. Taken on board for speaking to the minutes of Judgment dated 17 October 2025.

a) In the eighth line of paragraph 14 (page 10) and in the first line paragraph 145 (page 53), the reference to the date "29 December 2021" be corrected to read "30 December 2021"; and

b) The title "Limitation of Five Tears" appearing at page 33, be corrected to read "Limitation of Five Years".

p1-wp11957-2022-speaking.doc

2. Rest of the order shall remain as it is.

3. Original Judgment dated 17 October 2025 be corrected accordingly and modified order be uploaded as order No.2 in this group of writ petitions.

(AMIT BORKAR, J.)