Delhi High Court - Orders
M/S Amrit Estates (P) Ltd vs Punjab National Bank on 24 May, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 597/2013
M/S AMRIT ESTATES (P) LTD ..... Plaintiff
Through: Mr. Harshbir Singh Kohli, Advocate.
versus
PUNJAB NATIONAL BANK ..... Defendant
Through: Mr. Varun Kumar & Mr. Shitanshu
Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 24.05.2022
1. Learned counsel for the defendant submits that he had been recently engaged and he had not been able to file his Vakaltnama. He submits that he needs time to inspect the Court records.
2. Learned counsel for the plaintiff submits that the written synopsis has already been filed on behalf of both the parties. He further submits that he would provide the scanned copies of the pleadings and evidence to the learned counsel for the plaintiff.
3. List for final hearing on 2nd June, 2022.
NEENA BANSAL KRISHNA, J MAY 24, 2022/pa Signature Not Verified Digitally Signed By:NIRMLA TIWARI Signing Date:27.05.2022 12:35:15