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Bombay High Court

Assets Reconstruction Company (India) ... vs Union Of India And Ors on 10 July, 2023

Author: M. M. Sathaye

Bench: B. P. Colabawalla, M. M. Sathaye

                                                                                                     4.WP.1673.05.DOC




                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                  CIVIL APPELLATE JURISDICTION

                                                WRIT PETITION NO. 1673 OF 2005

                                 Assets Reconstruction Company
                                 (India) Ltd                                ..Petitioner

                                 Versus

ANJALI by
            Digitally signed
          ANJALI                 Union of India & Ors                             ..Respondents
TUSHAR ASWALE
       TUSHAR

ASWALE Date: 2023.07.11
       10:50:00 +0530




                                    Mr. Charls D'souza i/b Consulta Juris, Advocates for
                                    the Petitioner

                                    Mr. Shreyas Lavekar, with Mr.Akshay Nair i/b Argus
                                    Partners,Advocates for Respondent No.6.

                                    Mr.Cherag Balsara with Mr. Dheval Patil, Ms.Shirley
                                    Mody i/b K. Shar & Co, Advocates, for Respondent Nos.7 &
                                    8.

                                                          CORAM     : B. P. COLABAWALLA, J &
                                                                      M. M. SATHAYE, JJ.

                                                          DATE      : JULY 10, 2023


                                P.C.

The parties are at liberty to approach the DRT and take inspection of the record of O. A. No.2458 of 2000 (or subsequently renumbered, if applicable), including all orders passed therein. They are also at liberty to take copies of the entire proceedings on the payment of necessary charges in that regard.

2 Stand over to 24th July, 2023.

JULY 10, 2023 Aswale ::: Uploaded on - 11/07/2023 ::: Downloaded on - 11/07/2023 20:59:45 :::

4.WP.1673.05.DOC 3 This order will be digitally signed by the Private Secretary/ Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.

[M. M. SATHAYE, J.] [ B. P. COLABAWALLA, J ].

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