H A L N D Employees Co Op Credit Society ... vs Kegika Farming Pvt Ltd Mumbai Thr Its ...
2025 Latest Caselaw 5729 Bom

Bombay High Court

H A L N D Employees Co Op Credit Society ... vs Kegika Farming Pvt Ltd Mumbai Thr Its ... on 17 September, 2025

Order                                                                                      1709wp1707.25
                                                           1


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH, NAGPUR.


                       CRIMINAL WRIT PETITION NO. 707 OF 2025.
                                  H.A.L. (N.D.) Employees Coop. Credit Society Ltd.
                                                      -VERSUS-
                                           Kegika Farming Pvt. Ltd and others.
                       CRIMINAL WRIT PETITION NO. 455 OF 2024.
                                  H.A.L. (N.D.) Employees Coop. Credit Society Ltd.
                                                      -VERSUS-
                                        Vishwanath Chandrama Kamuni and others
Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.


                                              Shri S.K. Bhattacharya, Advocate for the Petitioner.
                                              S/Shri R.J. Agrawal & S.S. Chavhan, Advocates for Respondent
                                              Nos.3 and 4.
                                              Shri B.M. Lonare, A.P.P. for Respondent / State.




                                                               CORAM : M.M. NERLIKAR, J.

DATE : SEPTEMBER 17, 2025.

Heard.

2. The learned Counsel appearing for

respondent nos.3 and 4 submits that the petition

would not be maintainable on criminal side, since

the proceedings are civil in nature and would lie

before the Bench dealing with civil matters. He

relies on the judgment of this Court in case of The

Rgd.

Order 1709wp1707.25

State of Maharashtra .vrs. Ishwar Piraji Kalpatri

(AIR 2002 Bombay 423).

3. The learned Counsel for the petitioner

seeks time to answer the issue raised.

4. List the matter for further consideration

on 15.10.2025.

JUDGE

Signed by: R.G. Dhuriya (RGD) Designation:Rgd.

PS To Honourable Judge Date: 17/09/2025 14:23:55