Bombay High Court
Kerala Financial Corporation (Kfc) vs Bank Of Baroda And 2 Ors on 23 March, 2026
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 8 WP.2433.2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2433 OF 2022
National Bank For Agriculture And
Rural Development (Nabard) .. Petitioner
Versus
Bank of Baroda & Anr. .. Respondents
WITH
WRIT PETITION NO. 3373 OF 2022
Kerala Financial Corporation (KFC) .. Petitioner
Versus
Bank of Baroda & Ors. .. Respondents
...
Mr. B. Gopalkrishnan a/w Mr. Nilesh S. Ghadge, for the
Petitioners.
Mr. Ahsan Allana i/by JSA, for Respondent No. 1.
Ms Jinal Gogri (through V.C.) a/w Megh Soni i/by Crawford
Bayley & Co. for Respondent No. 2.
...
CORAM: BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ.
DATED : 23rd MARCH, 2026 P.C:-
1. The Respondent Nos. 1 and 2 being served, have marked their presence through their respective counsel Mr. Ahsan Allana and Ms Jinal Gogri, who has appeared through V.C. Since she has instructions to represent Respondent No. 2, she Rushikesh ::: Uploaded on - 23/03/2026 ::: Downloaded on - 23/03/2026 20:38:58 ::: 2/2 8 WP.2433.2022.odt seek time to file Vakalatnama. Since the Bank of Baroda is the contesting Respondent, we direct its reply affidavit to be filed on or before 10.04.2026 and direct listing of the Writ Petitions on 20.04.2026.
(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.) Rushikesh ::: Uploaded on - 23/03/2026 ::: Downloaded on - 23/03/2026 20:38:58 :::