Supreme Court - Daily Orders
Hdfc Bank Limited vs The State Of Bihar on 10 January, 2022
Bench: Vineet Saran, B.V. Nagarathna
1
ITEM NO.20 Court 9 (Video Conferencing) SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 35/2022
(Arising out of impugned final judgment and order dated 14-12-2021
in CRWJC No. 64652/2021 passed by the High Court Of Judicature At
Patna)
HDFC BANK LIMITED Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.830/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.831/2022-EXEMPTION FROM FILING O.T. and IA No.833/2022-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 10-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Narendra Hooda, SR. Adv.
Mr. Sonal Jain, AOR
Mr. Rishabh Raj Jain, Adv.
Mr. Ishkaran Singh, Adv.
Ms. Kajal Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Challenging an FIR No. 549 of 2021 dated 22.11.2021 filed against the petitioner under Sections 420, 409, 406, 462, 206, 217, 201, 34, 120(B)& 37 of IPC, the petitioner/HDFC Bank Limited has Signature Not Verified filed criminal writ petition before the High Court on 07.12.2021 Digitally signed by Rajni Mukhi Date: 2022.01.11 14:35:15 IST Reason: along with mentioning application for urgent listing filed on 14.12.2021, which was rejected on the ground of “no urgency”. It is 2 contended that since interim protection has been prayed for in the criminal writ petition, the matter should be heard expeditiously by the High Court.
Having heard learned counsel for the petitioner and considering the facts of this case, we dispose of this petition with the observation that in case a fresh application for expeditious disposal of the criminal writ petition is filed by the petitioner before Chief Justice of Patna High Court, the same shall be considered by the Chief Justice or any Judge to whom the matter is assigned and we hope and trust that the matter shall be taken up at the earliest by the High Court.
With the aforesaid observations, the Special Leave Petition stands disposed of.
Pending application(s), if any, stands disposed of accordingly.
(ARJUN BISHT) (RENU KALIA) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS