Kotak Mahindra Bank Limited vs Vishwanath Dinakar Mhatre And Sushila ...
2026 Latest Caselaw 840 Bom

Bombay High Court

Kotak Mahindra Bank Limited vs Vishwanath Dinakar Mhatre And Sushila ... on 23 January, 2026

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                                               934-CHS-964-2014.DOC




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

                                       CHAMBER SUMMONS NO.964 OF 2014
                                                      IN
                                     EXECUTION APPLICATION NO.1181 OF 2014
ARJUN
VITTHAL               Kotak Mahindra Bank Limited                                  ...Applicant
KUDHEKAR                    Versus
Digitally signed by
                      Vishwanath Dinakar Mhatre                   And   Sushila ...Respondents
ARJUN VITTHAL         Vishwanath Mhatre
KUDHEKAR
Date: 2026.01.23
19:32:39 +0530                                       WITH
                                     INTERIM APPLICATION (L) NO.429 OF 2025
                                                      IN
                                       CHAMBER SUMMONS NO.964 OF 2014
                                                      IN
                                     EXECUTION APPLICATION NO.1181 OF 2014

                      Vishwanath Dinakar Mhatre S/o Dinkar Rama                    ...Applicants
                      Mhatre & Anr.

                      IN THE MATTER BETWEEN

                      Kotak Mahindra Bank Limited               ...Applicant
                            Versus
                      Vishwanath Dinakar Mhatre S/o Dinkar Rama ...Respondents
                      Mhatre & Anr.


                      Adv. Rahila Memon i/b S. I. Joshi & Co., for the Applicant.
                      Ms. Sonali Kunekar, for Respondents.
                      Ms. Swathy Ramanathan, Senior Manager Legal, Kotak Mahindra
                      Bank Limited, present.
                      Mrs. Nandini Y. Deshpande, 1st Asstt. To Court Receiver, High
                      Court, Bombay, present.


                                                     CORAM:     MADHAV J. JAMDAR, J.

                                                     DATED:     23 JANUARY 2026
                      PC:-




                                                              Page 1
                       Arjun


                                                     934-CHS-964-2014.DOC

1. Yesterday, the matter was mentioned by Ms. Sonali Kunekar,

learned Counsel appearing for the Respondents i.e. Judgment

Debtors. She submitted that Cheque Book of the Respondents is in

the premises in question and the same is required for making

payment.

2. Accordingly, the Court Receiver, High Court, Bombay, shall take

appropriate steps and allow Respondent No.1-Vishwanath Dinakar

Mhatre to enter the premises in question for the purpose of collecting

the said Cheque Book.

3. It is made very clear that except said Vishwanath Dinakar

Mhatre, no other person shall enter the premises in question.

4. Ms. Sonali Kunekar, learned Counsel for the Respondents, on

instructions, states that the possession of the Court Receiver of the

premises in question shall not be disturbed in any manner

whatsoever.

5. The said statement of learned Counsel for the Respondents is

accepted as undertaking given to this Court.

Page 2 Arjun

934-CHS-964-2014.DOC

6. Stand over to 28th January 2026 (high on board). To be

listed along with Interim Application (L) No.35571 of 2024 and

Interim Application No.1766 of 2023.

[MADHAV J. JAMDAR, J.]

Page 3 Arjun