LAWS(BOM)-2024-9-102

HDFC BANK Vs. STATE OF MAHARASHTRA

Decided On September 18, 2024
HDFC BANK Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Petitioner No.1, a banking company, incorporated and registered under the Companies Act, 1956 alongwith its Managing Director and Chief Executive Officer, Group General Counsel, Head of Department of Special Operations and an employee, have approached this Court, seeking issuance of writ of certiorari or a writ, order or direction in the nature of a writ of certiorari for quashing and setting aside the impugned notice dtd. 23/07/2024 issued by Respondent No.2- Maharashtra State Minorities Commission (hereinafter referred to as, "Minorities Commission"), asking them to attend the hearing, scheduled before it on 01/08/2024.

(2.) On the Petition being listed before us on 01/08/2024, the learned senior counsel representing the Minorities Commission informed us that the hearing was re-scheduled to 02/09/2024 and pursuant thereto, upon the affidavits being filed by the Respondents, we have taken up the Petition for hearing.

(3.) We have heard learned senior counsel Mr.Shirish Gupte alongwith learned senior counsel Mr.Kevic Setalvad i/b Aagma Law Associates for the Petitioners, whereas learned senior counsel Mr.Anil Sakhare alongwith Mr.Rohan Mirpury has represented Minorities Commission. Respondent No.3-the Complainant, who has lodged the complaint with Minorities Commission, is represented by learned senior counsel Mr.Abad Ponda alongwith Mr.Kushal Mor and Mr.Marmik Shah.