Bombay High Court
The South Indian Bank Limited vs Asmitha Microfin Limited on 23 March, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 2380 OF 2020
In
COMMERCIAL SUIT 10 OF 2021
The South Indian Bank Limited ....PETITIONER
V/S
Asmitha Microfin Limited ....RESPONDENT
Mr. Piyush Raheja i/by Ms. Nidhi Singh a/w Mr. Kirti Vagal i/b. Indian Law LLP for Plaintiff / Applicant. Ms. Taruna Behari, Representative from South Indian Bank Present.
Ms. Arti Raghavan a/w Vividh Tandon a/w Ms. Nishi Bhankharia a/w Ms. Ritika Ajitsaria i/b. Trilegal for Defendant No.1.
Ms. Pooja Srivastava (Divisional Manager at Stockholding) for Defendant No. 2 Present.
(Affidavit Dt. 15/03/2022 filed) CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 23rd March, 2022 P.C. :
S. O. to 24/03/2022 ( H. O. B.).
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