Delhi High Court - Orders
Adigear International vs Canara Bank on 27 September, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~15 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3152/2021
ADIGEAR INTERNATIONAL ..... Petitioner
Through: Mr. Hrishikesh Baruah, Mr. Pranav
Jain and Ms. Radhika Gupta,
Advocates.
versus
CANARA BANK ..... Respondent
Through: Mr. Brijesh Kumar Tamber,
Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 27.09.2021 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
CM APPL. 29151/2021 (for amendment of the writ petition)
1. The petitioner seeks amendment of the writ petition to enable it to challenge the communication dated 11.03.2021 by which the respondent- Canara Bank ["the Bank"] has withdrawn the One Time Settlement ["OTS"] granted to the petitioner.
2. Although the original writ petition was for different reliefs, it is clear that the effect of the OTS was also pleaded by the petitioner.
3. I am of the view that the amendment sought by the petitioner is related to the reliefs sought in the writ petition, and it would be appropriate to allow the amendment to prevent multiplicity of proceedings. The application is therefore allowed and the amended writ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:27.09.2021 19:52:51 W.P.(C)3152/2021 Page 1 of 2 petition, filed alongwith the application, is taken on record. W.P.(C) 3152/2021
1. At the request of Mr. Brijesh Kumar Tamber, learned counsel for the Bank, three weeks' time is granted for filing of the counter affidavit to the amended writ petition. Rejoinder thereto, if any, be filed within one week thereafter.
2. List on 06.12.2021.
PRATEEK JALAN, J SEPTEMBER 27, 2021 'vp' Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:27.09.2021 19:52:51 W.P.(C)3152/2021 Page 2 of 2