Shrinivas Krishna Ambike vs Jan Dhan Cooperative Credit Society ...
2026 Latest Caselaw 5091 Bom

Bombay High Court

Shrinivas Krishna Ambike vs Jan Dhan Cooperative Credit Society ... on 14 May, 2026

                                                                        42-WP-5988-2026 (C) .doc



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO. 5988 OF 2026

        Shrinivas Krishna Ambike                                          ...Petitioner
              Versus
        Jan Dhan Cooperative Credit Society Limited                       ...Respondent
                                           __________

        Ms. Esha S. Bhadoria (through V.C), a/w Mr. Pratik Sarkar, for the Petitioner.
        Mr. Sanjay D. i/b Medha Rane, for the 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.

2. At the outset, it appears from the office remarks that the Advocate

for the Petitioner has not supplied copies of the petition for issuing notice

to Respondent Nos. 1 to 5 till date. The Affidavit of Service has also not

been filed. This has been recorded in the office/Registry's order dated 11

May 2026.

3. The learned counsel appearing for the Petitioner has stated that

Respondent Nos. 4 and 5 have been privately served.

4. In the above circumstances, let the spare copies be supplied to the

Registry by 19 May 2026.

5. The learned Advocate for the Petitioner shall also serve the

42-WP-5988-2026 (C) .doc

unserved Respondents by private permissible modes of service on or

before the next date and file an Affidavit of Service in that regard.

6. In case the Vacation Bench is not available on the said date, liberty

is granted to the parties to mention the matter.

7. List the proceedings for consideration on 26 May 2026.

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