Bombay High Court
Manjari Ashok Kacker vs Canara Bank on 10 July, 2025
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
2025:BHC-OS:10607-DB
101-wpl-37788-2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.37788 OF 2024
Manjari Ashok Kacker .....Petitioner
Vs.
Canara Bank .....Respondent
Mr. Gaurav Joshi, Senior Advocate, with Mr. D.J.Kakalia, Ms.
Bhavana Jaipuria, Mr. Paresh Patkar, Ms. Shilpa Joshi, Mr. Kartik
Hede i/b Mulla & Mulla & Craigie Blunt & Caroe, for Petitioner.
Mr. Nishit Dhruva, with Ms. Niyati Merchant, i/b MDP Legal, for
Respondent-Bank.
CORAM : REVATI MOHITE DERE &
DR. NEELA GOKHALE, JJ.
DATE : 10th JULY 2025.
P.C.:-
1. Mentioned out of turn at 2:00 p.m.
2. Learned counsel for the Respondent-Canara Bank, on instructions, states that the Respondent-Canara Bank has withdrawn the order declaring the Petitioner's Company account as 'Fraud'.
3. In view of the aforesaid statement made by the learned counsel for the Respondent, nothing survives for further consideration in the Petition.
Gaikwad RD 1/2
101-wpl-37788-2024.doc
4. The Petition stands disposed of.
5. Needless to state that, the Respondent No.1-Bank to communicate to the concerned Authority/Authorities of the withdrawal of the order dated 6th September 2024 by the Respondent.
(DR. NEELA GOKHALE, J.) (REVATI MOHITE DERE, J.) Gaikwad RD 2/2 Signed by: Raju D. Gaikwad Designation: PS To Honourable Judge Date: 11/07/2025 16:41:00