Jagdish Kumar Baweja And Ors vs Cfm Asset Reconstruction Pvt Ltd And Anr
2025 Latest Caselaw 5198 Bom

Bombay High Court

Jagdish Kumar Baweja And Ors vs Cfm Asset Reconstruction Pvt Ltd And Anr on 2 September, 2025

Author: S.M. Modak

Bench: S.M. Modak

                      LSP                                      1                 16 wp 2962.24.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                           Criminal Writ Petition No. 2962 of 2024

                      Jagdish Kumar Baweja and others                         ...        Petitioners.
                            V/s.
                      CFM Asset Reconstruction Pvt. Ltd. And anr.             ...        Respondents.

Mr. Rohan Sawant a/w. Rohan Advocates for the Petitioners. Sonawane, Krishnan Iyer a/w. Rahul Pillai i/b. Pragnya Legal Advocate Riya Kamdar a/w. Advocates for the Respondents. Shreyas Lele i/b. Khaitan Legal Associates Mr. Ashok S. Gawai APP for the State. Digitally signed by

LATA LATA SUNIL CORAM : S.M. MODAK, J SUNIL PANJWANI PANJWANI Date:

2025.09.02 18:28:12 DATE : 02nd September 2025. +0530

P.C. :

The ground on which the order of issuance of process is challenged is there is an interim moratorium order passed by the National Company Law Tribunal earlier to accrual of cause of action under Section 138. Reliance is placed on observations in case of Vishnoo Mittal v/s. Shakti Trading Company1 whereas learned Advocate for Respondent No.1 relied upon one order passed by the National Company Law Tribunal, New Delhi in a Company Law Petition between the present Respondent No.1 and other private

1 2025 SCC ONLine SC 558

LSP 2 16 wp 2962.24.doc

parties. The proceedings are closed as per the order dated 8 th October 2024. She seeks time to go through the judgment relied upon by the Petitioner.

2. List the matter on 4th September 2025 on Supplementary Board.

(S.M. MODAK, J.)