Bombay High Court
Praveen Mithal And 6 Ors vs Prashanth Samalla And 12 Ors. And Union ... on 29 November, 2022
Author: Abhay Ahuja
Bench: Dipankar Datta, Abhay Ahuja
11-IA(L).36296.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 36296 OF 2022
IN
WRIT PETITION NO. 951 OF 2019
Mr. Pravin Mithal and Ors. ...Applicants
In the matter between
Prashanth Samalla and Ors. ...Petitioners
V/s.
Union of India and Ors. ...Respondents
WITH
WRIT PETITION NO.3576 OF 2018
Shivaji Ramchandra Shinde & Anr. ...Petitioners
V/s.
Union of India & Ors. ...Respondents
WITH
CONTEMPT PETITION NO. 94 OF 2018
IN
WRIT PETITION NO.3576 OF 2018
Shivaji Ramchandra Shinde & Anr. ...Petitioners
V/s.
Mohammed Mustafa & Ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 22439 OF 2021
WITH
INTERIM APPLICATION (L) NO. 28814 OF 2021
IN
WRIT PETITION NO. 3576 OF 2018
Deepak Kharat ...Petitioner
V/s.
Union of India & Ors. ...Respondents
Page 1 of 3
J.V.Salunke,PS
11-IA(L).36296.2022
WITH
WRIT PETITION NO. 649 OF 2021
Maneesh Kumar Pandey & Anr. ...Petitioners
V/s.
Small Industries Development Bank of India ...Respondents
WITH
WRIT PETITION NO. 951 OF 2019
Prashanth Samalla & Ors. ...Petitioners
V/s.
Union of India & Ors. ...Respondents
WITH
CONTEMPT PETITION (L) NO. 43 OF 2019
IN
WRIT PETITION NO. 951 OF 2019
Prashanth Samalla & Ors. ...Petitioners
V/s.
Mohammed Mustafa Chairman & Director
(SIDBI) & Ors. ...Respondents
Mr. Ramesh Ramamurthy with Mr. Saikumar
Ramamurthy for the petitioner in WP/3576/2018
and WP/951/2019.
Ms. Akanksha Luhach i/b. MZM Legal LLP for the
petitioner in WP/649/2021.
Mr. Ankoosh Mehta with Manasa Ramakrishna i/b.
Cyril Amarchand Mangaldas for the respondent no.
1 in WP/649/2021 and for respondents 2 to 5 in
WP/3576/2018 and WP/951/2019.
Ms. Carina Xavier for respondent no. 1 in
WP/3576/2018 and WP/951/2019 (UoI).
Mr. Vaibhav Joglekar, Senior Advocate with Ms.
Siddh Vidya, Mukesh Gupta, Rutuj Warick, Sneha
Page 2 of 3
J.V.Salunke,PS
11-IA(L).36296.2022
Jain and Sunita Rao i/b. Siddh Vidya and Associates
for the applicant in IAL/36296/2022 in
WP/951/2019.
CORAM: DIPANKAR DATTA, CJ. &
ABHAY AHUJA, J.
DATE: NOVEMBER 29, 2022
P.C.:
1. Requisite affidavits have been filed by Mr. Deodutt Kumar and Mr. Sanjay Pradhan in compliance with the order dated 22nd November 2022. In such view of the matter, the said two deponents would be entitled to claim similar benefits as prayed by the applicants in Interim Application (L) No. 36296 of 2022.
2. Since the applicants in Interim Application (L) No. 36296 of 2022 and Mr. Deodutt Kumar and Mr. Sanjay Pradhan wish to withdraw themselves from the writ petition and file a fresh petition, such prayer is granted. The applicants in the said application and Mr. Deodutt Kumar and Mr. Sanjay Pradhan shall be free to pursue their remedy by instituting appropriate proceedings, in accordance with law.
3. Interim Application (L) No. 36296 of 2022 stands disposed of accordingly. No costs.
4. List the writ petitions as well as contempt petitions on 13th December 2022 at 2.30 p.m. for hearing.
(ABHAY AHUJA, J.) (CHIEF JUSTICE) Digitally signed by SALUNKE SALUNKE J V JV Date:
2022.11.30 11:31:57 +0530 Page 3 of 3 J.V.Salunke,PS