Abhijit Avarrsekar vs Union Of India Through Ministry Of Home ...
2026 Latest Caselaw 4889 Bom

Bombay High Court

Abhijit Avarrsekar vs Union Of India Through Ministry Of Home ... on 12 May, 2026

                                                                                             P1-WPST-14740-2026.doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.12
           18:51:58
           +0530
                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                        CIVIL APPELLATE JURISDICTION
                                                    WRIT PETITION (ST) NO.14740 OF 2026

                              M/s. Rainbow Deco Plas Pvt. Ltd. and Ors.               ...Petitioners
                                    Versus
                              GP Parsik Sahakari Bank Ltd.
                              (Multi-State Schedule Bank) and Anr.                    ...Respondents

                                                             __________
                              Ms. Khushbu Marwadi, for the Petitioners.
                              None for the Respondents.
                                                                 __________

                                                             CORAM : ADVAIT M. SETHNA &
                                                                     SANDESH D. PATIL, JJ.

DATE : 12 MAY 2026 (VACATION COURT)

P.C.:

1. Not on board. Upon mentioning, taken on board.

2. The Petition was moved on the ground of urgency being that the

Respondent - Bank is taking possession of the subject premises today, i.e.

12 May 2026. This is pursunt to the notice of possession dated 23 April

2026 which is the subject matter of challenge in the present proceedings.

3. The learned counsel for the Petitioner has on instructions stated

that the possession of the said property is not taken by the Respondent -

Bank as on date. It has also been stated that as Securitisation Application

filed along with Interim Application is before the concerned Debt

Recovery Tribunal (DRT-II) tomorrow i.e. 13 May 2026.

P1-WPST-14740-2026.doc

4. In view of the above, there is no urgency at present.

5. Let the matter be listed in due course.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]