Vishwanath Dinakar Mhatre And Anr vs Kotak Mahindra Bank Limited
2026 Latest Caselaw 847 Bom

Bombay High Court

Vishwanath Dinakar Mhatre And Anr vs Kotak Mahindra Bank Limited 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

Kotak Mahindra Bank Limited                                  ...Applicant
      Versus
Vishwanath Dinakar Mhatre                   And   Sushila ...Respondents
Vishwanath Mhatre

                               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.

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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