Bombay High Court
Adisri Comercial Private Limited And ... vs Reserve Bank Of India And 2 Ors on 7 October, 2021
Author: Madhav J. Jamdar
Bench: Ujjal Bhuyan, Madhav J. Jamdar
Priya Soparkar 1 4 wpl 22872-21-os
PRIYA IN THE HIGH COURT OF JUDICATURE AT BOMBAY
RAJESH ORDINARY ORIGINAL CIVIL JURISDICTION
SOPARKAR
Digitally signed by WRIT PETITION (L.) NO.22872 OF 2021
PRIYA RAJESH
SOPARKAR
Date: 2021.10.07
16:36:54 +0530 Adisri Commercial Private Limited and anr. ... Petitioners
V/s.
Reserve Bank of India and ors. ... Respondents
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Mr.Janak Dwarkadas, Senior Advocate alongwith Mr.Ameet Naik, Mr.
Chirag Kamdar, Mr.Abhishek Kale and Mr.Deepak Deshmukh M/s
Naik Naik and Company, Advocates for the Petitioners.
Mr.Ravi Kadam alongwith Mr.Venkatesh Dhond, Mr.Rohan Kadam,
Mr.Prasad Shenoy, Ms.Aditi Phatak, Mr.Nilang Desai, Mr.Vivek Sheth,
Mr.Nishant Upadhyay, Ms.Meraja Balkrishnan, Mr.Dhaval Vora i/by
M/s Udwadia & Co., Advocates for Respondent No.1.
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CORAM : UJJAL BHUYAN &
MADHAV J. JAMDAR, JJ.
DATE : OCTOBER 07, 2021. P.C.:-
We have heard Mr.Dwarkadas, learned senior counsel for the petitioners; and Mr.Ravi Kadam alongwith Mr.Dhond, learned senior counsel for respondent No.1-Reserve Bank of India.
2. For reasons to be dictated separately we are not inclined to entertain the writ petition.
3. Writ petition is dismissed.
(MADHAV J. JAMDAR, J.) (UJJAL BHUYAN, J.) ....