Indian Kanoon - Search engine for Indian Law

Bombay High Court

Mohd.Ashraf Aslam Qureshi And Anr vs Union Bank Of India And 6 Ors on 20 June, 2023

Author: M.M. Sathaye

Bench: B. P. Colabawalla, M.M. Sathaye

                                                             15-IA(L)-15662-2023.doc



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              ORIGINAL ORIGINAL CIVIL JURISDICTION


            INTERIM APPLICATION (L) NO. 15662 OF 2023
                                      IN
                    WRIT PETITION (L) NO. 14478 OF 2023

  Mohd. Ashraf Aslam Qureshi & Anr.                         ...Applicants/
                                                            Petitioners
       Versus
  Union Bank of India and Ors.                              .. Respondents


      Mr.Sarosh D. i/b Riddhi Shah, Advocate for the
      Applicants/ Petitioners.


                               CORAM : B. P. COLABAWALLA &
                                           M.M. SATHAYE, JJ.

                               DATE     : JUNE 20, 2023

 P. C.

1. Considering that this matter has come up for the first time and the real contesting Respondent is Respondent No. 1 (Union Bank of India), Registry is directed to issue notice only to Respondent No. 1 for the time being returnable on 4 th July, 2023. In addition to the Court notice, the Petitioners are at liberty to serve Respondent No. 1 and also the other Respondents by private notice as well, informing them that the above matters will be taken up on 4th July, 2023.

JUNE 20, 2023 Yugandhara Patil ::: Uploaded on - 22/06/2023 ::: Downloaded on - 23/06/2023 09:06:17 ::: 15-IA(L)-15662-2023.doc

2. Stand over to 4th July, 2023.

3. All concerned to act on an authenticated copy of this order duly authenticated by the Associate.

[ M.M. SATHAYE, J.] [ B. P. COLABAWALLA, J.] Page 2 of 2 JUNE 20, 2023 Yugandhara Patil ::: Uploaded on - 22/06/2023 ::: Downloaded on - 23/06/2023 09:06:17 :::