Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Kerala Financial Corporation (Kfc) vs Bank Of Baroda And 2 Ors on 9 March, 2026

Author: Bharati Dangre

Bench: Bharati Dangre

          Digitally
          signed by
          RUSHIKESH
RUSHIKESH VISHNU
VISHNU    PATIL
PATIL     Date:
          2026.03.11
          10:06:11
          +0530
                                                       1/1                   14 WP.3373.2022.odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                          WRIT PETITION NO. 3373 OF 2022

                       Kerala Financial Corporation (KFC)         ..     Petitioner
                                             Versus
                       Bank of Baroda & Anr.                      ..     Respondents
                                                             ...

                       Mr. Gopalkrishnan Balkrishna a/w Mr. Nilesh S. Ghadge and
                       Anagha Maniprasad, for the Petitioner.
                                                    ...

                                                CORAM: BHARATI DANGRE &
                                                        MANJUSHA DESHPANDE, JJ.

DATED : 09th MARCH, 2026 P.C:-

1. We direct the learned counsel for the Petitioner to furnish the copy of the Writ Petition upon the learned counsel representing the Reliance Commercial Finance Limited in Writ Petition No. 2433 of 2022, and we expect her to obtain necessary instructions in this Writ Petition also.

Re-notify to 23.03.2026.

(MANJUSHA DESHPANDE, J.) (BHARATI DANGRE, J.) Rushikesh ::: Uploaded on - 11/03/2026 ::: Downloaded on - 11/03/2026 20:31:23 :::