Bombay High Court
M/S.Kopran Ltd And Anr vs Canara Bank Core Credit Group-V on 17 August, 2021
Author: R.I. Chagla
Bench: A.A. Sayed, R.I. Chagla
k 1/1 1 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.
Ms. Heena Shaikh i/b M/s. M.V. Kini & Co. for Respondent-Bank.
...
CORAM : A.A. SAYED &
R.I. CHAGLA, JJ.
DATE : 17 AUGUST 2021 (IN CHAMBER AT 2.20 P.M.) P.C.:
Learned Counsel for the Respondent-Bank seeks time on the ground that arguing Counsel is in difficulty. By consent, stand over to 1 September 2021 at 2 p.m. in Chamber.
(R.I. CHAGLA, J.) (A.A. SAYED, J.) katkam 1/1