Bombay High Court
Asset Reconstruction Co. ( India) Ltd. ... vs M/M. Khade Bapat Kabe Sinha And ... on 11 December, 2020
Author: Milind N. Jadhav
Bench: Nitin Jamdar, Milind N. Jadhav
901. iast 97740-20.doc
R.M. AMBERKAR
(Private Secretary)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO. 97740 OF 2020
WITH
WRIT PETITION NO. 12463 OF 2019
Asset Reconstruction Company (India) Ltd .. Applicant
In the Matter Between :
Khade Bapat Kabe Sinha & Associates & Ors. .. Petitioners
V/s
Asset Reconstruction Company (I) Ltd & Ors. .. Respondents
Ms. Aneesa Cheema i/by Meruki Chambers for the Applicant
Mr. Kunal Katariya a/w Mr. Kyrus Modi i/by Rashmikant &
Partners for the Petitioners
Mr. N.K. Rajpurohit, AGP for the State
CORAM : NITIN JAMDAR &
MILIND N. JADHAV, JJ.
DATE : 11 DECEMBER 2020.
P.C.:
. This application is for extension of time. Learned counsels
for the parties agree to the extension being granted. Accordingly, the application is allowed in terms of prayer clause (a).
2. We note that by order dated 5 December 2019, the Division Bench had directed the DRT-II, Mumbai to decide the appeal. If the DRT is not able to decide the same within the time stipulated and seeks extension, such request could be made by the Registry of DRT to be placed before the Court.
[ MILIND N. JADHAV, J. ] [ NITIN JAMDAR, J. ]
Ravindra
Digitally signed
by Ravindra M.
Amberkar
1 of 1
M. Date:
2020.12.14
Amberkar 14:36:26
+0530