Bombay High Court
The South Indian Bank Limited vs Asmitha Microfin Limited on 25 April, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed by
JITENDRA JITENDRA
SHANKAR
SHANKAR NIJASURE
NIJASURE Date: 2022.04.26
18:31:50 +0530
20-ia-2380-2020.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.2380 OF 2020
IN
COMS SUIT NO.10 OF 2021
The South Indian Bank Ltd. ...Applicant/
Plaintiff
Versus
Asmitha Microfin Ltd. & Ors. ...Defendants
----------
Nidhi Singh i/b. India Law for the Plaintiff.
Aarti Raghvan with Vividh Tandon i/b. Trilegal for Defendant No.1.
Mr. Abhineet Sharma i/b. Parinam Law Associates for Defendant No.3.
----------
CORAM : R.I. CHAGLA J
DATE : 25TH APRIL, 2022
ORDER :
1. Heard learned Advocate for the parties.
2. The learned Advocate appearing for the Defendant No.3 - National Securities Depository Ltd. ('NSDL') states that the NSDL shall within a period of two weeks from the date of this Order analyse the documents which has been sent by Defendant No.1 to Defendant No.3 regarding the dematerialization of the Convertible Redeemable Preference 1/2 20-ia-2380-2020.doc shares particulars of which are at Annexure A and CC to the Plaint. The NSDL shall take suitable steps towards the dematerialization of the Convertible Redeemable Preference Shares.
3. The statement is accepted.
4. Place the Interim Application for compliance on 7th June, 2022.
[R.I. CHAGLA J.] 2/2