Bombay High Court
Inditrade Microfinance Limited vs The State Of Maharashtra Through ... on 14 October, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
2025:BHC-OS:19014-DB
501-WP(L) 33118.2025.doc
Kavita S.J.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 33118 OF 2025
Inditrade Microfinance Ltd. ...Petitioner
Versus
The State of Maharashtra & Anr., ...Respondents
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JITENDRA
SHANKAR Mr. Sanjiv Sawant a/w Mr. B.K. Barve, Mr. Simmy Sebestin, Mr.
NIJASURE
Digitally signed by
Santosh Wagh, Ms. Diksha Gaikawad & Mr. Rohit Kamble for the
JITENDRA SHANKAR
NIJASURE
Date: 2025.10.15
Petitioner.
16:14:23 +0530
Ms. Madhura Deshmukh, AGP for Respondent No.1.
Mr. Rashmin Khandekar a/w Mr. Husefa Nasikwala & MR. Idris
Balasinorwala for Respondent No.2.
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CORAM : R.I. CHAGLA, J.
FARHAN P. DUBASH, J.
DATED : 14th OCTOBER, 2025.
ORDER :
1. After hearing the learned Counsel for the parties for sometime and expressing our disinclination to entertain the Writ Petition on the ground that this is not the appropriate remedy and the appropriate remedy would be before the Small Causes Court, Mumbai considering that this is a private dispute between the Licensor and Licensee under the Agreement between them. Mr. 1/2 ::: Uploaded on - 15/10/2025 ::: Downloaded on - 15/10/2025 21:39:13 ::: 501-WP(L) 33118.2025.doc Khandekar, learned Counsel for the Respondent No.2 has fairly stated that for a period of four weeks, the goods and belongings of the Petitioners over which the Respondent No.2 has a lien under the Agreement will not be disposed of and will be kept in another premises under their safe custody at the costs of the Petitioner. He further states that copy of panchanama will be provided to the Petitioner. The statement is accepted.
2. In view of the above statement, the Writ Petition is disposed of. There shall no orders as to costs.
[FARHAN P. DUBASH, J.] [R.I. CHAGLA, J.] 2/2 ::: Uploaded on - 15/10/2025 ::: Downloaded on - 15/10/2025 21:39:13 :::