Bombay High Court
Kerala Financial Corporation (Kfc) vs Bank Of Baroda And 2 Ors on 20 April, 2026
Author: Bharati Dangre
Bench: Bharati Dangre
7-WP2433-2022+.odt
rajshree
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2433 OF 2022
National Bank For Agriculture And
Rural Development (Nabard) ....Petitioner
vs.
Bank of Baroda & Anr. ....Respondents
WITH WRIT PETITION NO.3373 OF 2022 Kerala Financial Corporation (KFC) ....Petitioner vs. Bank of Baroda & Ors. ....Respondents Mr.B. Gopalkrishnan a/w Mr.Nilesh Gadge for the Petitioners. Mr.Yohaan Limathwalla a/w Mr.Ahsan Allana i/b JSA for Respondent No.1.
Mr.Kunal Mehta (through VC) a/w Ms.Jinal Gogri and Mr.Megh Soni i/b Crawford Bayley & Co. for Respondent No.2.
CORAM : BHARATI DANGRE &
MANJUSHA DESHPANDE, JJ
DATE : 20th APRIL 2026
P.C. :
1 The learned counsel representing Respondent Nos.1 and 2
seek some time to place on record subsequent events as
according to them, that will work out the Petitions for itself as, in the wake of arrangement, the Petitioners are not entitled for 1/2 ::: Uploaded on - 21/04/2026 ::: Downloaded on - 21/04/2026 20:59:38 ::: 7-WP2433-2022+.odt relief as claimed in the Petitions. They want to place on record Affidavit enclosing necessary documents and we permit the same to be filed on or before 28/04/2026 with advance copy being served upon the other side.
2 List the Petition on 04/05/2026 on Supplementary Board.
[MANJUSHA DESHPANDE, J.] [BHARATI DANGRE, J.] 2/2 ::: Uploaded on - 21/04/2026 ::: Downloaded on - 21/04/2026 20:59:38 :::