Delhi High Court - Orders
Crl.P.C.) Abhijit Mishra vs Reserve Bank Of India & Anr on 22 July, 2020
Author: Prateek Jalan
Bench: Chief Justice, Prateek Jalan
$~5.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3693/2019 & Crl.M.A.No.12257/2020 (u/S 340 r/w 195
Crl.P.C.)
ABHIJIT MISHRA ..... Petitioner
Through: Petitioner in person.
Versus
RESERVE BANK OF INDIA & ANR ..... Respondents
Through: Mr.V.Giri, Sr.Adv. with Mr.M.R.
Ramesh Babu, Ms.Nisha Sharma, Advs. for RBI.
Mr.Sajan Poovayya, Sr.Adv. with Mr.Akhil Anand,
Mr.Vaibhav Kakkar, Mr.Himanshu Vij, Mr.Sahil
Arora, Mr.Prati Bhanu, Advs. for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 22.07.2020 Proceedings of the matter have been conducted through video conferencing.
At the request of the petitioner, this matter is adjourned to 31 st August, 2020.
In the meanwhile, if any of the respondents want to file further affidavits, they are permitted to file the same after exchanging a copy of the same with the petitioner. Similarly, the petitioner may also file the rejoinder affidavits, if any.
List on 31st August, 2020 CHIEF JUSTICE PRATEEK JALAN, J JULY 22, 2020/'anb' Signature Not Verified Digitally Signed By:JUSTICE D N PATEL Location: Signing Date:22.07.2020 21:12:59