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Bombay High Court

Funbox Media Labs Pvt. Ltd, And Ors vs Ashok Sahakari Bank Ltd., And Ors on 3 October, 2018

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

                                                                                                                                             WP 6157-18.doc



Anand                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                                        WRIT PETITION NO. 6157 OF 2018
                                                                    WITH
                                                        WRIT PETITION NO. 6715 OF 2018

                Funbox Media Labs Pvt. Ltd. & ors.                                                                                     .Petitioners

                                             Vs.

                Ashok Sahakari Bank Ltd. & ors.                                                                                        .Respondents

                                                                   WITH
                                                       WRIT PETITION NO. 6158 OF 2018 

                Kartiki Developers                                                                                                     .Petitioners
                Through its Proprietor
                Ranjit Pandurang Koli & ors.

                                         Vs.

                Ashok Sahakari Bank Ltd. & ors.                                                                                        .Respondents

                Mr. A. H. Fatangare, Advocate, for the Petitioners in all matters
                Mr. S. S. Patwardhan, Advocate, for the Respondent No. 1 in all
                matters 
                Mr. S. D. Rayarikar, AGP, for the Respondent Nos. 4 & 5 - State in
                all matters 
                Mr. Sanjay Vishnu More, Director present 
                Mr. Chetan Ganpat Malusare, Branch Manager present 

                                               CORAM                           :               REVATI MOHITE DERE, J.
                                               DATE                            :               03.10.2018
                P.C.

                .                              Learned   counsel   for   the   Petitioners   has   tendered   an

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                                                                                                                               WP 6157-18.doc


Affidavit of the Petitioner No. 2 - Sudhir Devidas Gavhal. In the said Affidavit, the Petitioner No. 2 has shown his willingness to pay all the outstanding dues of the Respondent No. 1 as on September, 2018, so as to regularize all the 23 loan accounts. In para 3 of the said Affidavit, the details of 22 cheques have been given which have been issued in favour of the Respondent No. 1. The Petitioner No. 2 has undertaken to ensure that all the said 22 cheques would be honoured.

2. Learned counsel for the Respondent No. 1 on instructions makes a statement that on the said cheques being honoured, the Petitioner No. 2's account will be regularized and the corresponding recovery certificate thereto will not be given effect. Statement accepted.

3. Stand over to 24.10.2018. Till then, ad-interim relief granted earlier will continue to operate. To be listed on the Supplementary Board.

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