Delhi High Court - Orders
Hemant Kanoria vs Karnataka Bank Limited & Ors on 25 April, 2023
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7579/2022, CM APPL. 23310/2022
HEMANT KANORIA
..... Petitioner
Through: Mr. Pranjit Bhattacharya, Advocate.
versus
KARNATAKA BANK LIMITED & ORS.
..... Respondent
Through: Mr. Avnish Ahlawat Standing
Counsel, with Ms. Tania Ahlawat,
Mr. Nitesh Kumar Singh, Ms. Palak
Rohmetra, Ms. Laavanya Kaushik
and Ms. Aliza Alam, Advocates.
Ms. Tanya Chowdhary, Ms. Manisha
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 25.04.2023
1. A perusal of the pleadings indicates that the petitioners are challenging the Master Circular dated 01.07.2016 issued by respondent- Reserve Bank of India (RBI) in exercise of its power under Section 35A of the Banking Regulation Act, 1949.
2. The Roster indicates that writ petitions challenging the constitutional validity of any Act, Statutory Rule, Regulation or Notification are to be listed before the Hon'ble Division Bench.
Signature Not Verified Signed By:PRATIMA Signing Date:29.04.2023 14:08:383. In view of the aforesaid, the Registry is directed to examine and seek appropriate direction from My Lord the Hon'ble Chief Justice, for listing of this case before an appropriate Bench.
4. List on 15.05.2023.
PURUSHAINDRA KUMAR KAURAV, J APRIL 25, 2023 K Click here to check corrigendum, if any Signature Not Verified Signed By:PRATIMA Signing Date:29.04.2023 14:08:38