Jayesh V. Valia vs Canara Bank
2026 Latest Caselaw 5167 Bom

Citation : 2026 Latest Caselaw 5167 Bom
Judgement Date : 15 May, 2026

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Bombay High Court

Jayesh V. Valia vs Canara Bank on 15 May, 2026

5-WP-1385-2026 (OS).doc
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2026.05.15
19:55:03
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1385 OF 2026

Jayesh V. Valia ...Petitioner
Versus
Canara Bank ...Respondent
WITH
WRIT PETITION NO. 1386 OF 2026
IN
WRIT PETITION NO. 9442 OF 2019
Kirti Kishore Padave ...Petitioner
Versus
Canara Bank ...Respondent
__________
Mr. Rohaan Cama a/w Priya Dangat, Avesh Ganja i/b. Satyaki Law
Associates for the Petitioner in WP/1386/2026.

Mr. Aditya Miskita a/w Priya Dangat, Avesh Ganja i/b. Satyaki Law
Associates, for the Petitioner in WP/1386/2026.

Mr. Mahesh Chandan Shiv for Respondent in WP/1386/2026.
__________

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

                                                             DATE     :   15 MAY 2026
                                                                          (VACATION COURT)

                              P.C.:

1. Heard learned counsel for the parties.

2. At this stage, we are of the opinion that there is no urgency in the

proceedings.

3. Liberty to move the Regular Court immediately on reopening.

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