Delhi High Court - Orders
Sapna Gupta vs Indian Overseas Bank & Anr on 23 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~88
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7959/2022 & CM APPL. 24287/2022
SAPNA GUPTA ..... Petitioner
Through: Mr. Ankit Gupta, Advocate.
versus
INDIAN OVERSEAS BANK & ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.05.2022
1. Mr. Ankit Gupta, counsel for the Petitioner, seeks and is granted time to place on record documents to show that the payment of Rs. 2.63 lakhs, which was paid to the Respondent, was under protest.
2. Re-notify on 13th July, 2022.
SANJEEV NARULA, J MAY 23, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:24.05.2022 11:21:29