Ankit Pushpatraj Sakariya vs Arka Fincap Limited
2026 Latest Caselaw 5090 Bom

Bombay High Court

Ankit Pushpatraj Sakariya vs Arka Fincap Limited on 14 May, 2026

                                                                  3-WP(L)-17030-2026 (OS).doc



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


                           WRIT PETITION (ST) NO. 17030 OF 2026

        Ankit Pushpatraj Sakariya                                       ...Petitioner
              Versus
        Arka Fincap Limited                                             ...Respondent
                                           __________

        Mr. Siddharth Samantray, Mr. Pratik Kothari, Mr. Harsh Agarwal, i/b Pratik
        Kothari, for the Petitioner.
        Mr. Dipesh Siraya, AGP, for the Respondent No. 3 - State.
        Mr. Avdhoot Prabhu, i/b Lex Services for Respondent No. 2.
        Mr. Padmakar S. Garad, for Respondent No. 1.
                                           __________

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

DATE : 14 MAY 2026 (VACATION COURT)

P.C.:

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

counsel for the Petitioner would submit that the Petitioner has been a

bona fide Prospective Purchaser of the subject property.

2. A specific query was put to the learned counsel for the Respondent

- Bank as to whether the amount of Rs. 90 lakhs had been forfeited by the

said bank. Upon instructions, learned counsel for the Respondent Bank

now states that the said amount has not been forfeited.

3. In the given factual matrix, we deem it appropriate to direct the

Respondent - Bank to refrain from dealing with the said amount, in any

3-WP(L)-17030-2026 (OS).doc

manner, until the next date of hearing of this Petition.

4. Needless to state, the DRT shall not be influenced by the order

passed today, and the proceedings sub judice before it, may continue

independently on their own merits and in accordance with law.

5. List the proceedings on 10th June 2026.

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