Bombay High Court
Apar Industries Limited vs State Bank Of India And Anr on 7 March, 2022
Author: R. I. Chagla
Bench: R. I. Chagla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO. 28739 OF 2021
In
Commercial Suit STAMP NO. 28738 OF 2021
Apar Industries Limited ....PETITIONER
V/S
State Bank Of India And Anr. ....RESPONDENT
CORAM : HON'BLE SHRI JUSTICE R. I. CHAGLA J DATE : 7th March, 2022 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 14/06/2022 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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