Delhi High Court - Orders
Jitender Kumar vs Punjab National Bank & Anr on 27 January, 2023
Author: Najmi Waziri
Bench: Najmi Waziri, Sudhir Kumar Jain
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 476/2023
JITENDER KUMAR ..... Petitioner
Through: Mr. Sanjeet Trivedi, Advocate.
versus
PUNJAB NATIONAL BANK & ANR. ..... Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh, Advocate for UOI.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 27.01.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 3970/2023 (By petitioner for amending the petition)
1. This application seeks amendment of the writ petition.
2. For the reasons mentioned in the application, it is allowed and the amended petition is taken on record.
3. The application stands disposed-off. W.P.(C) 476/2023
4. This is yet another case seeking directions for early hearing of pending cases before DRT-II, Delhi. The petitioner contends that despite repeated applications being filed to DRT, the applications are not being taken up. The window of online-hearing is very limited and is not sufficient to accommodate over hundreds of cases which are Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:01.02.2023 10:51:22 listed before any of the three DRTs in Delhi, of which presently, only two are functional. The load of the non-functional DRT is sometimes shared by the two functional DRTs. In any case, of the 100 odd cases listed before DRT-II, barely 5-10% cases are being taken up which is causing immense difficulty to the litigants.
5. This case is of the many which bring forth the difficulties being faced by parties on account of vacancy in the post of Presiding Officers at DRTs.
6. Issue notice to the respondents through ordinary process, Speed Post, approved courier, WhatsApp, Signal, SMS, e-mail, through other viable modes of electronic service, through counsel as well, returnable before the next date.
7. Looking at the long pendency of cases, it is necessary that the Ministry concerned be made a party to this petition. Accordingly, at the request of the learned counsel for the petitioner, Department of Financial Services, Ministry of Finance, Government of India, through its Secretary is impleaded as R-3.
8. Issue notice to the newly impleaded R-3.
9. The learned Standing Counsel named above accepts notice on behalf of R-3. Let an e-copy of the petition be supplied to them.
10.In W.P.(C) 14316/2022 titled as Indu Kapoor vs. AU Small Finance Bank & Anr., similar issues are being raised and the aforesaid Ministry has been directed to respond in terms of order dated 23.11.2022 and 20.12.2022.
11.An e-copy of this petition be supplied to Mr. Sanjeev Bhandari, Advocate who has been appointed as Amicus Curiae in similar Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:01.02.2023 10:51:22 matters.
12.List on 01.02.2023, the date already fixed.
NAJMI WAZIRI, J SUDHIR KUMAR JAIN, J JANUARY 27, 2023 SS Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:01.02.2023 10:51:22