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Bombay High Court

Ta Genco Limited vs Bank Of Baroda And Anr on 11 April, 2022

Author: Madhav J. Jamdar

Bench: G.S. Patel, Madhav J. Jamdar

                                                                      940-OSWP-10447-2022.DOC




                      Arun



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                                  WRIT PETITION (L) NO. 10447 OF 2022


                      TA Genco Limited                                            ...Petitioner
                            Versus
                      Bank of Baroda & Anr                                    ...Respondents


                      Mr Shyam Mehta, Senior Advocate, i/b Jerome Merchant &
                           Partners, for the Petitioner.
                      Mr Zal Andhyarujina, Senior Advocate, with Animesh Bisht,
                           Madhav Kanoria, Anush Mathkar, Rishit Vimadalal & Shriji
                           Pandey, i/b M/s Cyril Amarchand Mangaldas, for Respondent
                           No.1.


                                             CORAM         G.S. Patel &
                                                           Madhav J. Jamdar, JJ.
                                             DATED:        11th April 2022
                      PC:-


1. In our view, it is not possible to give the Petitioners the relief they seek. It is settled law that no writ of mandamus will issue at the instance of a borrower or an indebted entity to a lender to consider a proposal for financial relief whether as an OTS or otherwise. ARUN RAMCHNDRA Besides, the Petitioners have already moved the NCLT. They have SANKPAL even filed an appeal for identical reliefs before the NCLAT.

Digitally signed by ARUN RAMCHNDRA SANKPAL Date: 2022.04.12 15:53:41 +0530 Page 1 of 2

11th April 2022 940-OSWP-10447-2022.DOC

2. Therefore, while rejecting the Petition, we permit the Petitioners to make an appropriate application to the NCLAT or to proceed with an application or appeal if already made before that NCLAT including for the identical reliefs.

3. The Writ Petition is disposed of in these terms. There will be no order as to costs.

(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 11th April 2022