Bombay High Court
M/S. Foodexo Cashew Industries Through ... vs Shree Warana Sahakari Bank Ltd ... on 26 February, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
35. wpst 97009.20.doc
Urmila Ingale
FARAD CONTINUATION SHEET No.
Digitally
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
Urmila Urmila P.
Ingle
P. Date:
Ingle 2021.02.26
CIVIL APPELLATE JURISDICTION
18:27:36
+0530
WRIT PETITION STAMP NO.97009 OF 2020
WITH
WRIT PETITION STAMP NO.96986 OF 2020
WITH
WRIT PETITION STAMP NO.96991 OF 2020
WITH
WRIT PETITION STAMP NO.97014 OF 2020
Office Notes, Office
Memoranda of Coram,
appearances, Court's orders Court's or Judge's orders
or directions and Registrar's
orders
Mr. Kamlesh P. Mali, for the Petitioners.
Mr.Freedy Bhadha i/b Mr.V.S.Kapse, for Respondent
No.1.
Mrs.V.S.Nimbalkar, AGP in WPST/97009/2020.
Mrs.M.S.Bane, AGP in WPST/96986/2020.
Mr.P.P. Pujari, AGP in WPST/96991/2020.
Mr.S.H. Kankal, AGP in WPST/97014/2020.
CORAM : M.S.KARNIK, J.
DATE : 26th FEBRUARY, 2021 P.C. . Heard learned Counsel for the Petitioners. Learned Counsel for the Petitioners submits that the Petitioners have not been able to comply with the directions contained in the order dated 22/01/2021 and deposit a sum of Rs.25 lakhs within 4 weeks time which is expiring today. He requests for further time to comply with the order as according to him efforts are being made by the Petitioners to 1 Of 2
35. wpst 97009.20.doc raise money by alienating their immovable property which is taking some time. Learned Counsel for the Respondent No.1 - Bank opposed the request and submitted that these are nothing but the dilatory tactics adopted by the Petitioners and they have no intention to deposit the money.
2. Only by way of indulgence, further time of 4 weeks as a last chance is granted to the Petitioners to comply with the order dated 22/01/2021.
3. List the Petitions on 31/03/2021 (M.S.KARNIK, J.) 2 Of 2