Bombay High Court
State Bank Of India Through Chief ... vs Presiding Officer Drt Ii, Mumbai on 8 October, 2025
Author: R.I. Chagla
Bench: R.I. Chagla
2025:BHC-OS:18302-DB
904-wpl-29576-2025.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.29576 OF 2025
State Bank of India Thru Chief Manager ...Petitioner
Mahesh Sudhakar Choudhari
Digitally
signed by
JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
Versus
NIJASURE Date:
2025.10.09
12:01:44
+0530
Presiding Officer DRT II, Mumbai. ...Respondent
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Ms. Fatima Lakdawala for the Petitioner.
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CORAM : R.I. CHAGLA AND
FARHAN P. DUBASH, JJ.
DATE : 8TH OCTOBER, 2025.
ORDER :
1. By this Writ Petition, the Petitioner - State Bank of India has sought for direction to the Respondent No.1 to expeditiously dispose of the Interim Application No.1162 of 2023 in a time bound manner.
2. By the Interim Application No.1162 of 2023, the Respondent - Bank has sought for permission to withdraw the original title documents in respect of House / Tenement No.C/9, Admeasuring 71.55 Sq. mtrs. with undivided land of road and common plot admeasuring 87.00 sq. mtrs means 141 sq. yard super 1/2 ::: Uploaded on - 09/10/2025 ::: Downloaded on - 10/10/2025 00:29:59 ::: 904-wpl-29576-2025.doc built up area in scheme with name "Sanskruti My Home" laid in N.A. Land of Survey No.1843/1, CS No.4356 situated in village Dehgam, District Gandhinagar, Gujarat 382 305 ("subject property") owned by M/s. Dhruv Wellness Pvt. Ltd. which has been sold to the auction purchaser Chandreshkumar Punamchand Soni and Certificate of Sale dated 25th May, 2023 has been issued.
3. The learned Counsel appearing for the Petitioner has referred to the Roznama of DRT - II which shows that Interim Application No.1162 of 2023 has come up on board but till date has not been heard.
4. Considering that the Respondent - Bank by Interim Application No.1162 of 2023 only seeks permission to withdraw the title documents in respect of the subject property, we direct the Respondent No.1 to dispose of the Interim Application within a period of one month from today.
5. The Writ Petition is accordingly disposed of. There shall be no order as to costs.
[ FARHAN P. DUBASH, J. ] [ R.I. CHAGLA J. ] 2/2 ::: Uploaded on - 09/10/2025 ::: Downloaded on - 10/10/2025 00:29:59 :::