Bombay High Court
Panjab Rajaram Kachare vs The Chairman, The Karad Janata Sahakari ... on 31 August, 2021
Author: N. J. Jamadar
Bench: N. J. Jamadar
2-wp-8-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.08 OF 2019
Panjab Rajaram Kachare ...Petitioner
vs.
VISHAL The Chairman,
SUBHASH The Karad Janata Sahakari Bank Ltd. And Ors. ...Respondents
PAREKAR
WITH
Digitally signed by
VISHAL SUBHASH
PAREKAR
Date: 2021.08.31
13:45:05 +0530
WRIT PETITION NO.1916 OF 2018
Mr. S. M. Katkar, for the Petitioner.
Mr. K.S. Bapat a/w. Mr. T.R. Yadav i/b. M/s. Desai & Desai
Associates, for Respondent No. 1 - Bank.
CORAM : N. J. JAMADAR, J.
DATE : AUGUST 31, 2021
P.C.:
. Heard the learned counsel for the parties.
2. Mr. Bapat, learned counsel for respondent No. 1 - Bank submits that in the intervening period a Liquidator has been appointed in respect of respondent No. 1- Bank. He tendered a copy of order appointing Liquidator.
3. Copy of order is taken on record.
4. Mr. Katkar, learned counsel for the petitioner seeks leave to amend the petition.
5. Necessary amendment to be carried out within a period of two weeks.
6. List on 14th September, 2021.
(N. J. JAMADAR, J.) Vishal Parekar 1/1