Bombay High Court
Standard Charted Bank vs The State Of Maharashtra And 3 Ors on 14 December, 2022
Bench: Nitin Jamdar, Gauri Godse
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 1452 OF 2016
Standard Chartered Bank ....PETITIONER
V/S
The State Of Maharashtra And 3 Ors. ....RESPONDENT
WITH WRIT PETITION NO. 1459 OF 2016 Standard Chartered Bank ....PETITIONER V/S The State Of Maharashtra And 3 Ors. ....RESPONDENT WITH WRIT PETITION NO. 1551 OF 2016 Standard Chartered Bank ....PETITIONER V/S The State Of Maharashtra And 3 Others ....RESPONDENT WITH WRIT PETITION NO. 1552 OF 2016 Standard Charted Bank ....PETITIONER V/S The State Of Maharashtra And 3 Ors ....RESPONDENT WITH WRIT PETITION NO. 1490 OF 2016 Starndard Chartered Bank ....PETITIONER V/S Page 1/2 ::: Uploaded on - 15/12/2022 ::: Downloaded on - 15/12/2022 17:03:35 ::: The State Of Maharashtra And 3 Others ....RESPONDENT WITH WRIT PETITION NO. 1469 OF 2016 Standard Chartered Bank ....PETITIONER V/S The State Of Maharashtra And 3 Ors ....RESPONDENT WITH WRIT PETITION NO. 1702 OF 2016 Standard Chartered Bank ....PETITIONER V/S The State Of Maharashtra And 3 Others ....RESPONDENT None for the Petitioner Mrs. Jyoti Chavan, AGP for State/Respondent CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & HON'BLE JUSTICE MS. GAURI GODSE, JJ DATE : 14th December, 2022 P.C. :
None for the Petitioner. Stand over to 16/01/2023 ( ASSOCIATE ) Page 2/2 ::: Uploaded on - 15/12/2022 ::: Downloaded on - 15/12/2022 17:03:35 :::