Delhi High Court - Orders
Shrim Industries And Ors vs Bank Of Baroda And Anr on 9 November, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~44 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12125/2021
SHRIM INDUSTRIES AND ORS ..... Petitioners
Through: Mr. K.K.Sharma Sr. Advocate with
Mr. Rajiv Bakshi, Advocate.
versus
BANK OF BARODA AND ANR ..... Respondents
Through: Ms. Bhavana Jain, proxy counsel
for Mr. Arun Aggarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 09.11.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPL. 39505/2021 (for directions)
1. Ms. Bhavana Jain, learned counsel, seeks an accommodation on the ground that Mr. Arun Aggarwal, learned Standing Counsel for the respondent no.1- Bank of Baroda, is not available today.
2. At her request, list on 10.11.2021.
3. Mr. Aggarwal is requested to take instructions with regard to the prayer made in this application for transfer of the proceedings instituted by the petitioner before the Debts Recovery Tribunal, New Delhi to the Debts Recovery Tribunal, Jaipur.
PRATEEK JALAN, J NOVEMBER 9, 2021 'bp'/ Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:10.11.2021 11:51:42