Bombay High Court
M/S Rajnil Infrastructure Pvt. Ltd. ... vs Union Of India on 16 February, 2010
Author: S.A. Bobde
Bench: S.A. Bobde, Vasanti A. Naik
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY:
NAGPUR BENCH: NAGPUR
WRIT PETITION NO.801 OF 2010
PETITIONER:
M/s Rajnil Infrastructure Pvt. Ltd. Reg. Office -29, Vastu Shilp,
Prashant Nagar, Ajni, Nagpur, Tah. & Dist. Nagpur, through its
Director - Shri Rajesh Shrikrishna Rajankar, aged about 39 years,
R/o 86, Radhey Mahalaxmi Nagar -I, Nagpur 440 024.
VERSUS
RESPONDENTS :
1] Union of India, through the learned Debts Recovery Appellate
Tribunal, Mumbai, Ministry of Finance, 6th Floor, Scindia
House, Bellard Estate, Mumbai Tah & Dist. Mumbai
2] State Bank of India, Stressed Assets Management Branch,
Camp at Administrative Office, S.V. Patel Marg, Nagpur
440001, through the Authorized Officer, State Bank of India,
Nagpur, tah & Dist. Nagpur.
3] State Bank of India, Industrial Financial Branch, Bharat Nagar,
Amravati Road, Nagpur, Tah & Dist. Nagpur.
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Shri A.H. Lohiya, advocate for petitioner
Shri Anilkumar, advocate for respondent no. 2 & 3
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CORAM: S.A. BOBDE & SMT. VASANTI A. NAIK, JJ.
DATE: 16TH FEBRUARY, 2010
ORAL JUDGMENT : [PER S.A. BOBDE, J]
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Rule returnable forthwith. Heard by consent.
2] Learned counsel for the petitioner states that he will move the Debt Recovery Tribunal which is due to have sitting on the 4th and 5th of March, 2010 at Nagpur.
3] Shri Anilkumar, learned counsel for respondent no.2 & 3 states that the respondents will not finalize the sale till 5th March 2010, after the auction is held today.
4] Hence there is no reason to entertain this petition. Petition is disposed of as above. Rule disposed of in the above terms.
JUDGE JUDGE
smp.
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