Delhi High Court - Orders
Modipon Limited Through Its Director & ... vs Punjab National Bank Through Its Zonal ... on 18 November, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11410/2019
MODIPON LIMITED THROUGH ITS DIRECTOR & ANR
..... Petitioners
Through: None.
versus
PUNJAB NATIONAL BANK THROUGH ITS ZONAL HEAD
..... Respondent
Through: Ms. Rigasha Takkar, Advocate.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 18.11.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. None appears for the petitioners.
2. In the interest of justice, adverse orders are deferred. In any case, interim order was made absolute on 19.02.2020.
3. The learned counsel for the respondent seeks and is granted four weeks' time to file a reply. Rejoinder, if any, be filed before the next date. Renotify on 29.03.2023.
NAJMI WAZIRI, J VIKAS MAHAJAN, J NOVEMBER 18, 2022/RW Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:19.11.2022 16:26:14