Delhi High Court - Orders
Adigear International vs Canara Bank on 30 July, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~17 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3152/2021
ADIGEAR INTERNATIONAL ..... Petitioner
Through: Mr. Hrishikesh Baruah and
Mr.Pranav Jain, Advs.
versus
CANARA BANK ..... Respondent
Through: Ms. Deepika Raghav & Mr.
Brijesh K Tamber, Advs.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.07.2021 The proceedings in the matter have been conducted through video conferencing.
1. Ms. Deepika Raghav, learned counsel for the respondent/Bank states that the counter affidavit has been filed only yesterday. The affidavit is not on record. Mr. Hrishikesh Baruah, learned counsel for the petitioner, states that the counter affidavit has also not been received by the petitioner.
2. By the order dated 24.05.2021, the Bank was directed to file the counter affidavit within four weeks positively. The delay remains unexplained. The counter affidavit will therefore be taken on record subject to payment of costs of ₹7,500 by the Bank to the petitioner.
3. Rejoinder may be filed within four weeks.
4. List on 27.09.2021.
PRATEEK JALAN, J JULY 30, 2021/'pv' Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:31.07.2021 15:54:03