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Bombay High Court

Ullal Chavadi Arun Bhatt vs Mrf Limited And 3 Ors on 16 September, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                                      P2.IA.1293.2025.doc

HARSHADA H. SAWANT
      (P.A.)
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         TESTAMENTARY AND INTESTATE JURISDICTION

                                   INTERIM APPLICATION NO.1293 OF 2025
                                                    IN
                                         PETITION NO.4460 OF 2023

              Ullal Chavadi Arun Bhatt                                        .. Applicant
              IN THE MATTER BETWEEN:
              Ullal Chavadi Arun Bhatt                                        .. Petitioner
                         Versus
              MRF Limited and Ors.                                            .. Respondents
                                     ....................
               Ms. Sheetal Shah, Advocate i/by Mehta and Girdharlal for
                Applicant.
                                                     ...................

                                                    CORAM : MILIND N. JADHAV, J.
                                                    DATE          : SEPTEMBER 16, 2025
              P.C.:

1. Not on Board. Mentioned by way of filing praecipe dated 16.09.2025. Perused the praecipe.

2. Heard Ms. Shah, learned Advocate for Applicant / Petitioner.

3. The timeline for transfer of shares has lapsed. Investor Education and Protection Fund Authority (for short 'IEPFA') is required to comply with transfer of shares which has not been done resultantly leading to ignominy of Applicant / Petitioner to file the present Application.

4. Respondent Nos.3, 4 and 5 are the functionaries and Officer of IEPFA. They shall take immediate cognizance of this Interim Application and depute a responsible Officer on its behalf to remain 1 of 2 ::: Uploaded on - 17/09/2025 ::: Downloaded on - 17/09/2025 21:28:03 ::: P2.IA.1293.2025.doc present in Court alongwith Pleader if so desired to inform the Court the reason as to why the dereliction has taken place.

5. Transmission of shares and unclaimed dividents once complied with procedurally, are required to be transferred immediately since it leads to loss of substantial interest of the holder.

6. Copy of this order shall be served on Respondent Nos.3 to 5

- IEPFA by Advocate for Petitioner.

7. Stand over to 24th September, 2025.

8. Praecipe is disposed.



H. H. SAWANT                                                 [ MILIND N. JADHAV, J. ]




                               Digitally signed by
                    HARSHADA   HARSHADA
                               HANUMANT
                    HANUMANT   SAWANT
                    SAWANT     Date: 2025.09.16
                               16:37:41 +0530




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