Delhi High Court - Orders
Vinod Kumar Dandona vs Reserve Bank Of India & Ors on 3 March, 2020
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2424/2020, CM Nos.8457/2020, 8458/2020 & 8539/2020
VINOD KUMAR DANDONA ..... Petitioner
Through : Mr. Saurabh Kirpal and Mr. Malak
Manish Bhatt, Advs.
versus
RESERVE BANK OF INDIA & ORS ..... Respondents
Through : Mr. H.S. Parihar, Mr. Kuldeep Singh
Parihar and Ms. Ikshita Parihar, Advs.
for R-1/RBI.
Mr. Sushil Kumar Pandey and
Mr.Rahul Mourya,Advs. for R-2/UOI.
Mr. Rajiv Kapur and Mr. Akshit
Kapur, Advs. for R-3/SBI.
Mr. Sidhartha Barua and Mr. Aditya
Gupta, Advs. for R-4/IDBI Bank.
Mr. Santosh Kumar Rout, Adv. for R-
5 to 7.
Mr. Punit K. Bhalla, Adv. for R-
9/ICICI Bank.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 03.03.2020 CM Nos.8458/2020 & 8539/2020
1. Allowed, subject to just exceptions.
W.P.(C) 2424/2020 & CM No.8457/2020
2. Mr. Saurabh Kirpal, who appears on behalf of the petitioner, says that the petitioner is aggrieved by the fact that he was declared a fraud by the W.P.(C) 2424/2020 page 1 of 2 respondent banks on various dates pursuant to the Reserve Banks of India (RBI) circular dated 01.07.2016 (as updated on 03.07.2017) without following the principles of natural justice.
3. Issue notice to the respondents.
4. Mr. H.S. Parihar accepts notice on behalf of respondent no.1/RBI while Mr. Sushil Kumar Pandey accepts notice on behalf of respondent no.2/UOI. Likewise, Mr. Rajiv Kapur accepts notice on behalf of respondent no.3/SBI, Mr. Sidhartha Barua accepts notice on behalf of respondent no.4/IDBI Bank, Mr. Santosh Kumar Rout accepts notice on behalf of respondent nos.5 to 7 and Mr. Punit K. Bhalla accepts notice on behalf of respondent no.9/ICICI Bank.
5. On steps being taken, notice shall issue to respondent nos.8 and 10 via all permissible modes.
6. Counter affidavit(s) will be filed within four weeks from today. Rejoinder thereto, if any, be filed before the next date of hearing.
7. Renotify the matter on 23.07.2020.
8. In the meanwhile, no further measures will be taken pursuant to the petitioner being declared a fraud.
9. It is, however, made clear that this order will not come in the way of the investigating agencies and/or other statutory authority in carrying on further proceedings against the petitioner.
RAJIV SHAKDHER, J
MARCH 03, 2020
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W.P.(C) 2424/2020 page 2 of 2