Bombay High Court
Poorti Rent A Car And Logistics Pvt. Ltd. ... vs Kotak Mahindra Bank Ltd. And Ors on 29 August, 2018
Author: Sandeep K. Shinde
Bench: K.K. Tated, Sandeep K. Shinde
10 wp11371-14.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.11371 OF 2014
Poorti Rent a Car and Logistics Pvt.Ltd. And Ors. .. Petitioners
V/s.
Kotak Mahindra Bank Ltd. and Ors. .. Respondents
None for the petitioner
Mrs.Shirin Shaikh i/b Mr.V. Deshpande for the respondent no.1
Later on:
Mr.Vivek Phadke i/b Mr.M.P.Gite for the petitioner
Mrs.Shirin Shaikh i/b Mr.V.Deshpande for the respondent no.1
CORAM: K.K. TATED &
SANDEEP K. SHINDE, JJ.
DATED : AUGUST 29, 2018
P.C. :
1 None for the Petitioner.
2 Writ Petition is dismissed for non-prosecution.
3 In the second session, the learned counsel for the Petitioner
mentioned the matter.
Mohite 1/2
Digitally signed
Trusha by Trusha
Tushar Mohite
Tushar Date:
2018.08.31
Mohite 16:59:25
+0530
10 wp11371-14.doc
4 Considering the submissions made by the learned counsel for the
petitioner, earlier order is recalled.
5 Writ Petition is restored on file for hearing on its own merits.
6 Registry is directed to place the matter on board on 21.09.2018.
7 Ad-interim protection granted on 22.03.2016 to continue till next date.
(SANDEEP K. SHINDE, J.) (K.K. TATED, J.) Mohite 2/2