Kamal Kumar Kalia & Ors vs Union Of India & Ors on 9 April, 2021

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Delhi High Court - Orders

Kamal Kumar Kalia & Ors vs Union Of India & Ors on 9 April, 2021

Bench: Jyoti Singh

$~57
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    W.P.(C) 867/2019
     KAMAL KUMAR KALIA & ORS         ..... Petitioners

                        Through:    Mr. Saju Jakob, Ms. Nancy Shah &
                                    Ms. Ekta Bharati, Advocates

                        Versus

      UNION OF INDIA & ORS                            ..... Respondents
                    Through:        Mr. Rajat Arora, Mr. Niraj Kumar &
                                    Mr. Jagat Arora, Advocates for
                                    R-8,9,11,14 & 15
                                    Mr. Rajesh Kumar Gautam, Mr.
                                    Anant Gautam, Mr. Nipun Sharma &
                                    Mr. Madhur Tewatia, Advocates for
                                    R-12
                                    Mr. O.P. Gaggar, Advocate for R-14
                                    Mr. Akshit Kapur, Advocate for Mr.
                                    Rajiv Kapur, Advocate for R-24/SBI

      CORAM:
      HON'BLE MS. JUSTICE JYOTI SINGH
              ORDER

% 09.04.2021 Hearing has been conducted through Video Conferencing.

CM APPL. 12889/2021

This is an application filed on behalf of the Petitioner seeking the following prayer:

"a. Allow the present application for amendment of memo of parties and the amended memo of parties shall be taken on record."

It is averred in the application that some of the Banks have been amalgamated. Relevant para of the application is as follows:

"3. That as per the Notification by the Reserve bank of India, bearing No. RBI/2019-20/197 FIDD.CO.LBS.BC. No. 22/02.01.001/2019-20, dated 30.03.2020, the amalgamations of Oriental Bank of Commerce and United Bank of India with Punjab National Bank; Andhra Bank and Corporation Bank with Union Bank of India; Syndicate Bank with Canara Bank and Allahabad Bank with Indian Bank have been notified vide the Gazette of India Notifications G .S.R . 153( E), G.S.R . 154(E), G.S. R . 155(E) and G.S. R . 156( E) dated March 4, 2020, and the abovementioned notifications shall come into force on April 1, 2020. A true copy of the Notification by the Chief General Manager- In-Charge of the Reserve Bank of India bearing no. RBI / 2019-20/ 197 FIID.CO.LBS. BC. No.22/02.01.001 /2019-20 is herewith marked and annexed as Annexure A/2."

Issue notice.

Mr. Rajat Arora accepts notice on behalf of Respondent Nos. 8, 9, 11, 14 & 15.

Mr. Rajesh Kumar Gautam accepts notice on behalf of Respondent No. 12.

Mr. O.P. Gaggar accepts notice on behalf of Respondent No. 14. Mr. Akshit Kapur accepts notice on behalf of Respondent No. 24. Learned counsels submit that there is no denial of the fact that there has been an amalgamation and therefore it is necessary that the said Banks are impleaded as parties herein.

Although the prayer made in the application is only for filing an amended Memo of Parties, but on an oral prayer of the Petitioner, Indian Bank and Bank of Baroda are impleaded as Respondent Nos. 18 and 19 respectively.

Amended Memo of Parties filed along with the application is taken on record.

Application is allowed in the above terms.

JYOTI SINGH, J APRIL 9, 2021/rd

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