Bombay High Court
Manjari Ashok Kacker vs Uco Bank on 15 December, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
WP(L) 36650/2025
Swapnil vs. The Authorizd Officer
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 36650 OF 2025
Manjari Ashok Kacker .....Petitioner
V/s
UCO Bank ....Respondent
______________________________________
Mr. Karl Tamboly a/w Mr. D. J. Kakalia, Ms. Bhavna S. Jaipuria and Mr.
Paresh Patkar and Ms. Bhakti Chandan i/b Mulla & Mulla & CB & C for the
Petitioners
Mr. Prakash Shinde a/w Ms. Niyati Merchant and Ms. Rajlaxmi Pawar i/b
MDP Legal for the Respondent.
_______________________________________
CORAM : R.I. CHAGLA AND
FARHAN P. DUBASH, JJ.
DATE : 15th DECEMBER 2025 PC:
1. For reasons separately recorded, there shall be ad-interim relief in terms of Prayer Clause (d) and (e).
2. The Respondent shall file its reply to the Writ Petition within a period of four weeks from the date of this order. Petitioner is at liberty to file its Rejoinder thereto within a period of two weeks thereafter.
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3. Place the Writ Petition on 9 th February 2026 for hearing at the admission stage.
( FARHAN P. DUBASH, J. ) ( R.I. CHAGLA J. ) Digitally signed JYOTI by JYOTI PRAKASH PRAKASH PAWAR PAWAR Date: 2025.12.16 13:55:24 +0530 Shubham G.
19. WP(L) 36650-2025 dt. 15.12.2025 Page 2 of 2
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