Bombay High Court
M/S Sahad Rental Pvt. Ltd vs The Board Of Directors Of Rbi ... on 13 September, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
9 fa-st-22007-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL (ST) NO. 22007 OF 2022
WITH
INTERIM APPLICATION NO. 17995 OF 2022
Sahad Rental Pvt. Ltd. ..Appellant/Applicant.
v/s.
The South Canara District Central
Co-op. Bank Ltd. & Ors. ..Respondents
Mr. Mathews Nedumpara i/b. Nedumpara & Nedumpara Advocates for
the Appellant/Applicant.
Mr. Mayur Khandeparkar i/b. Shriniwas Singh for the Respondent No.2.
CORAM : ANUJA PRABHUDESSAI, J.
DATED : 13th SEPTEMBER, 2022. P.C.
1. The Appellant herein has challenged the order dated 30.08.2022, whereunder the learned Judge has returned the plaint for presenting before the Appropriate Forum.
2. After arguing the matter at length, learned Counsel for the Appellant seeks leave to convert the First Appeal into Appeal from Order.
3. Leave granted.
Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:
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