Bombay High Court
Dhirajlal Bhurabhai Zaveri Soni vs Sambhav Estate Pvt Ltd And 24 Ors on 27 March, 2026
Author: Manish Pitale
Bench: Manish Pitale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 2817 OF 2025
Jitender Kumar Jain .. Petitioner
V/s.
Union of India Through the Secretary .. Respondent
WITH
WRIT PETITION (L) NO. 5263 OF 2025
Edelweiss Asset Reconstruction .. Petitioner
Company Limited (Acting In Capacity
As Trust EE Of Earc Trust Sc 233)
V/s.
Insolvency and Bankruptcy Board of .. Respondent
India
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Mr. Rahul Dev, a/w Mr. Arjun Amin, i/b Argus Partners, for the Petitioner in
WP(L)/2817/2025.
Mr. Bhalchandra Palav, Aniket Dighe, a/w Ms. Pinky Pawar, i/b Bhal and Co.,
for the Petitioner in WP(L)/5263/2025.
Mr. Ashok R. Varma, a/w Vinit Jain, Ms. Shazia Ansari, Adv. A. Kulkarni, Mr.
Ashutosh Mishra, for Respondent No. 1- Union of India in
WP(L)/5263/2025.
Mr. Pankaj Vijayan, a/w Adv. P. Natkar, for Respondent Nos. 1 and 2 in both
the Petitions.
Ms. Apeksha Sharma, i/b NDB Law, for Respondent No. 4 in
WP(L)/2817/2025.
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CORAM : MANISH PITALE &
SHREERAM V. SHIRSAT, JJ.
DATE : 27TH MARCH 2026. PC:
. By consent, stand over to 15th April 2026 at 1:00 PM.
(SHREERAM V. SHIRSAT, J.) (MANISH PITALE, J.)
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