Bombay High Court
Supama Trading Pvt. Ltd. And 2 Other vs Reserve Bank Of India And 2 Other on 26 July, 2022
Author: Madhav J. Jamdar
Bench: S.V. Gangapurwala, Madhav J. Jamdar
85.5597.22-wpl.docx
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TRUSHA
signed by
TRUSHA
TUSHAR
ORDINARY ORIGINAL CIVIL JURISDICTION
TUSHAR MOHITE
MOHITE Date:
2022.07.29
16:59:04
+0530 WRIT PETITION (L) NO.5597 OF 2022
Asuti Trading Pvt.Ltd. And Ors. ..... Petitioners
Vs.
Reserve Bank of India and Ors. ..... Respondents
WITH
WRIT PETITION (L) NO.5940 OF 2022
Supama Trading Pvt.Ltd. And Ors. ..... Petitioners
Vs.
Reserve Bank of India and Ors. ..... Respondents
WITH
WRIT PETITION (L) NO.8124 OF 2022
Imran Khan and Anr. ..... Petitioners
Vs.
Reserve Bank of India and Ors. ..... Respondents
Mr. Devashish Godbole a/w. Ms. Sairuchita Choudhary, Ms. Padmaja
Malegaonkar, Mr. Mayuresh Ingale for Petitioner in
WPL/5597/2022, WPL/5940/2022, WPL/8124/2022.
Smt. P.H.Kantharia, GP for State
Mr. Bharat Murchandani, Mr. Kuldeep Patil h/b. Mr. Hiten
Mohite 1/3
85.5597.22-wpl.docx
Veneaonkar for CBI.
Mr. Nishit Dhruva, Mr. Prakash Shinde, Ms. Niyati Merchant, Mr.
Yash Dhruva, Mr. Harsh Sheth i/b. MDP & Partners for R.2 Union
Bank of India in WPL/8124/2022.
Mr. Jamshed Ansari for R.2 in WPL/5597/2022 and
WPL/5940/2022.
CORAM: S.V. GANGAPURWALA &
MADHAV J. JAMDAR, JJ.
DATED : JULY 26, 2022 P.C. 1 We have heard the learned Senior Advocates for the
Petitioners, learned Senior Advocate for RBI and the learned Advocates for the Respondents.
2 It is submitted by Mr.Dhond, learned Senior Advocate for the Reserve Bank of India that the Apex Court is seized with the matter arising out of the judgment of the Telangana High Court setting aside the Circular of the Reserve Bank of India, impugned in the present Petition. The learned Senior Advocate submits that the matter may appear before the Apex Court on 24.08.2022. 3 Till the next date, the Banks may not take further precipitative steps pursuant to the impugned Circular.
Mohite 2/3
85.5597.22-wpl.docx 4 It is made clear that dehors the Circular, the Banks may take legal proceedings as may be permissible under the law. Wherever FIRs are filed, the parties are at liberty to assail the same in accordance with law. It is also made clear that the investigation, if in progress, is not stalled.
5 Place these matters on 14.09.2022.
(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.) Mohite 3/3