Bombay High Court
M/S.Kopran Ltd And Anr vs Canara Bank Core Credit Group-V on 1 September, 2021
Author: R.I. Chagla
Bench: A.A. Sayed, R.I. Chagla
k 1/1 501 wp 1127.16 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1127 OF 2016
M/s. Kopran Ltd. & Anr. ....Petitioners
V/S
Canara Bank
Core Credit Group V ....Respondent
...
Mr. Kamal R. Bulchandani i/b Mr. P. Kumar N. Jain for the Petitioners.
Mr. Rakesh Singh a/w Ms. Heena Shaikh i/b M/s. M.V. Kini & Co. for
Respondent-Bank.
...
CORAM : A.A. SAYED &
R.I. CHAGLA, JJ.
DATE : 1 SEPTEMBER 2021. (IN CHAMBER AT 2.20 P.M.) P.C.:
1 The matter is inadvertantly not listed on Board. By consent, taken on production board at 2.20 p.m. (Chamber matter). 2 Learned Counsel for the Petitioner has tendered an Affidavit, copy whereof has been served on the other side.
3 By consent, stand over to 6 September 2021 at 2-00 p.m. in Chamber for further arguments/clarifications.
(R.I. CHAGLA, J.) (A.A. SAYED, J.) katkam Digitally signed by SUDARSHAN SUDARSHAN RAJALINGAM RAJALINGAM KATKAM KATKAM 1/1 Date: 2021.09.07 11:19:02 +0530