Bombay High Court
Urrshila Kerkar vs Reserve Bank Of India And Anr on 4 August, 2022
Author: M. S. Karnik
Bench: S. V. Gangapurwala, M. S. Karnik
7. WP 3330.22.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA
Digitally signed
by URMILA
PRAMOD
ORDINARY ORIGINAL CIVIL JURISDICTION
INGALE
PRAMOD Date:
INGALE 2022.08.05
WRIT PETITION NO. 3330 OF 2022
11:07:58
+0530
Urrshila Kerkar .. Petitioner
vs.
Reserve Bank of and anr. .. Respondents
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Mr. Amir Arsiwala a/w Mr. Piyush Deshpande, for petitioner.
Mr. Yousuf Sherif, for respondent no. 2.
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CORAM : S. V. GANGAPURWALA &
M. S. KARNIK, JJ.
DATE : AUGUST 4, 2022
P.C. :
1. The petitioner challenges the constitutional validity of the Master Circular. The petitioner is declared as a 'willful defaulter'.
2. Issue notice to the respondents, returnable on 06/10/2022. Learned counsel waives service of notice for respondent no. 2. Hamdast allowed.
(M. S. KARNIK, J.) (S. V. GANGAPURWALA, J.) 1