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Bombay High Court

Mr. Prashant Shashi Ruia vs State Bank Of India And Ors on 6 March, 2019

Bench: A.A.Sayed, Riyaz I. Chagla

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                   WRIT PETITION (ST) NO.6730 OF 2019

Mr. Prashant Shashi Ruia & Anr.                                Petitioners
      V/s.
State Bank of India & Anr.                             ... Respondents

            WRIT PETITION (ST) NO.6732 OF 2019
Mr. Prashant Shashi Ruia & Anr.                Petitioners
      V/s.
Canara Bank & Ors.                         ... Respondents

            WRIT PETITION (ST) NO.6734 OF 2019
Mr. Prashant Shashi Ruia & Anr.                Petitioners
      V/s.
State Bank of India & Ors.                 ... Respondents

            WRIT PETITION (ST) NO.6736 OF 2019
Mr. Prashant Shashi Ruia & Anr.                Petitioners
      V/s.
State Bank of India & Ors.                 ... Respondents

            WRIT PETITION (ST) NO.6738 OF 2019
Mr. Prashant Shashi Ruia & Anr.                Petitioners
      V/s.
State Bank of India & Ors.                 ... Respondents


Mr. Mihir Thakur, Senior Counsel, with Mr. Keyur Gandhi, Mr.
Vishal Maheswari, Ms. Zainab B. and Ms. Asha Thakar i/b. V.M.
Legal for the Petitioners.
Mr. Ravi Kadam, Senior Counsel with Mr. Nitesh Jain and Parth
Gokhale i/b. Shardul Amarchand Mangaldas & Co. for Respondent
No.1.
Mrs. M.S. Srivastava, AGP for State in all the Petitions.

                               CORAM:   A.A.SAYED &
                                        RIYAZ I. CHAGLA, JJ.
                               DATE:    6TH MARCH, 2019.
PC:-




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         For       the         reasons   separately     recorded,           the

 following order is passed:

                                         ORDER

1. DRT, Ahmedabad shall adjourn Original Application which is now scheduled to come up tomorrow i.e. 7th March, 2019, some time in the first week of April, 2019.

2. The Petitioners are granted liberty to move the DRAT, Mumbai for circulation and for listing of the Appeal along with Application/s, if any, for consideration of ad-interim or interim reliefs.

3. The DRAT Mumbai shall list the Appeal / Application/s if any, and either dispose of the Appeal or to pass appropriate ad-interim or interim orders on Application/s, if any, on or before 31 March, 2019.

4. The Petitions to stand disposed of in the above terms.

 ( RIYAZ I. CHAGLA J. )                               (A.A.SAYED, J.)




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