Bombay High Court
Maharashtra State Co-Operative Bank ... vs Employees Provident Fund Organisation ... on 9 April, 2019
Bench: A.A. Sayed, R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 1664 OF 2017
Maharashtra State Co-operative Bank Ltd. ....Petitioner
Through Its Joint Manager
V/S
Employees Provident Fund Organisation And ....Respondent
Ors.
Mr. G.S. Godbole a/w Ms.Shruti Tulpule and Mr.Kaustubh Thipsay For Petitioner.
Mr.Suresh Kumar a/w Ms. Mohinee Chougule for R.no. 1. Mr. N.C. Walimbe, AGP for State/R.no. 4. Mr. Tejesh Dande a/w Mr. Bharat Gadhavi and Mr. Vishal Navale i/by Tejesh Dande And Associates R.no. 3.
CORAM : A.A. SAYED &
R. I. CHAGLA, JJ
DATE : 9th April, 2019
P.C. :
At the request of learned advocate for the Respondent No.1, Stand over to 24/04/2019.
( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 09/04/2019 ::: Downloaded on - 10/04/2019 04:23:14 :::