Delhi High Court - Orders
Pranav Gupta & Anr vs Union Of India & Ors on 8 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8972/2022
PRANAV GUPTA & ANR. ..... Petitioners
Through: Mr. Ayush Agarwal, Adv.
versus
UNION OF INDIA & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 08.09.2022 CM APPL. 39566/2022 (Impleadment) This application for impleadment has been moved consequent to the loans coming to be assigned to the proposed sixth respondent Assets Care & Reconstruction Enterprise Ltd [ACRE]. Bearing in mind the disclosures made, the application is allowed.
The Court notes that an amended memo of parties already stands placed on the record.
The Court grants liberty to the petitioner to take steps for service through all permissible modes including via approved courier on the newly impleaded respondents.
List again on the date fixed.
YASHWANT VARMA, J.
SEPTEMBER 8, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:08.09.2022 14:04:53