Bombay High Court
Bilcare Limited And Anr vs Bank Of Baroda And Anr on 14 June, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
3-wp804-19.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.804 OF 2019
Bilcare Limited & Anr. ...Petitioners
V/s.
Bank of Baorda & Anr. ...Respondents
Mr.Sridhar Chari I/b M/s.DSK Legal for the Petitioners.
None for the Respondents.
CORAM : R.D. DHANUKA, J.
DATE : 14TH JUNE, 2019. P.C. :-
1. The matter is on board and is mentioned out of turn.
2. Learned counsel for the petitioners states that the matter pertains to the Appellate Side, as the entire cause of action has arisen out of Mumbai . The statement made by the learned counsel appearing for the petitioner is accepted.
3. Office is directed to transfer the papers and proceedings to the Appellate Side.
(R.D. DHANUKA, J.) 1/1 ::: Uploaded on - 14/06/2019 ::: Downloaded on - 15/06/2019 04:22:55 :::