Chanderlata Gosai vs Csb Bank Ltd
2026 Latest Caselaw 4999 Bom

Bombay High Court

Chanderlata Gosai vs Csb Bank Ltd on 13 May, 2026

 2026:BHC-AS:22503
PALLAVI
MAHENDRA                                                                                      6-IA-3618-2026 (C) .doc
WARGAONKAR

Digitally signed by
PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:12 +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                  CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 3618 OF 2026
                                                            IN
                                              WRIT PETITION NO. 5127 OF 2026

                       Chanderlata Gosai                                             ...Applicant

                               Versus

                       CSB Bank Ltd                                                  ...Respondent

                                                      __________
                       Adv. H.E. Palwe i/b. Abdul Shaikh, for the Applicant.
                       Mr. Alok D. Mishra, for the Respondent- CSB.
                                                      __________

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

                                                       DATE      :     13 MAY 2026
                                                                       (VACATION COURT)

                       P.C.:

1. Heard learned counsel for the parties. Mr. Mishra, learned counsel

for the Original Petitioner and the Respondent in the said Interim

Application, on instructions, states that the possession of the subject

premises has already been taken over on 11 May 2026 by the said

Respondents.

2. In view thereof, at this stage, no further orders are

necessary/required.

3. In view of the above, the learned counsel for the Applicant seeks

to withdraw this Interim Application. Leave granted.

6-IA-3618-2026 (C) .doc

4. Interim Application is disposed of as withdrawn with liberty to file

fresh Interim Application, considering the subsequent developments.

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