Citation : 2023 Latest Caselaw 18598 MP
Judgement Date : 3 November, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 23638 of 2023
(ATINDRA CONTRAINER PVT. LTD. (ERSTWHILE) ATINDRA FOODSTUFF LTD. (PRESENT CO.) Vs PUNJAB
NATIONAL BANK (ERSTWHILE ORIENTAL BANK OF COMMERCE) AND OTHERS)
Dated : 03-11-2023
Shri Raman Deep Singh Bhatia - Advocate for petitioner.
Shri Kapil Duggal with Shri Aman Jain - Advocates for respondent
No.1/Bank.
Shri Shekhar Sharma - Advocate for respondent No.4.
Shri Bhatia, learned counsel for petitioner, who appears virtually, is
required to satisfy this Court as to why the cause raised herein cannot be raised before DRAT, Allahabad especially in view of Apex Court's judgment in the case of South Indian Bank Ltd. and others Vs. Naveen Mathew Philip and another, 2023 SCC OnLine SC 435.
List on 06/11/2023 as prayed for.
It is made clear that no further adjournment shall be granted either of the parties and the case shall be heard on the next date of hearing.
Interim relief, if any, shall continue till next date of hearing.
(SHEEL NAGU) (DUPPALA VENKATA RAMANA)
JUDGE JUDGE
Biswal
Signature Not Verified
Signed by: SHIBA
NARAYAN BISWAL
Signing time: 11/3/2023
6:00:35 PM
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