Bombay High Court
Omkar Speciality Chemicals Limited And ... vs Bank Of Baroda And 2 Ors on 14 December, 2022
Bench: R.D. Dhanuka, M. M. Sathaye
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 759 OF 2022
Omkar Speciality Chemicals Limited And 2 Ors....PETITIONER
V/S
Bank Of Baroda And 2 Ors ....RESPONDENT
WITH WRIT PETITION LODGING NO. 13594 OF 2022 Anita Naresh Goyal ....PETITIONER V/S Reserve Bank Of India And Anr ....RESPONDENT WITH WRIT PETITION NO. 3171 OF 2022 Shreyas Doshi And Anr ....PETITIONER V/S The Union Of India And 16 Ors ....RESPONDENT WITH WRIT PETITION LODGING NO. 8124 OF 2022 Imran Khan And Anr ....PETITIONER V/S Reserve Bank Of India And 2 Ors ....RESPONDENT WITH WRIT PETITION LODGING NO. 5940 OF 2022 Supama Trading Pvt. Ltd. And 2 Other ....PETITIONER V/S Page 1/3 ::: Uploaded on - 14/12/2022 ::: Downloaded on - 15/12/2022 16:58:40 ::: Reserve Bank Of India And 2 Other ....RESPONDENT WITH WRIT PETITION LODGING NO. 26713 OF 2022 Abhay Narendra Lodha ....PETITIONER V/S Government Of India Thorugh Ministry Of ....RESPONDENT Finance And 4 Ors.
WITH WRIT PETITION LODGING NO. 13592 OF 2022 Naresh Jagdishraj Goyal ....PETITIONER V/S Reserve Bank Of India And Anr ....RESPONDENT WITH WRIT PETITION LODGING NO. 5597 OF 2022 Asuti Trading Pvt Ltd And 2 Ors ....PETITIONER V/S Reserve Bank Of India And 2 Ors ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 14th December, 2022 Page 2/3 ::: Uploaded on - 14/12/2022 ::: Downloaded on - 15/12/2022 16:58:40 ::: P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 10/01/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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