Delhi High Court - Orders
Idbi Bank And Others vs Union Of India And Others on 21 August, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~87
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5940/2022 & CM APPL. 17854/2022, CM APPL.
12933/2023
IDBI BANK AND OTHERS .....Petitioners
Through: Mr. Vivek Kohli, Senior Advocate
with Mr. Sidhartha Barua and Mr.
Akash Mohan Srivastava, Advocates
for P-1.
versus
UNION OF INDIA AND OTHERS .....Respondents
Through: Mr. Kirtiman Singh, CGSC for UOI.
Mr. Kartik Nayar and Ms. Kashish
Bansal, Advocates for R-3 & 4.
Ms. Rimali Batra, Mr. Abhishek
Lalwani and Mr. Krishan Kumar,
Advocates for R-9.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 21.08.2024 CM APPL. 47912/2024(on behalf of Respondents No. 3 and 4 seeking condonation of delay)
1. For the grounds and reasons stated in the application, the same is allowed. Delay of 71 days in filing counter affidavit of Respondents No. 3 and 4 is condoned.
2. Disposed of.
W.P.(C) 5940/2022
3. Mr. Kartik Nayar, counsel for Respondents No. 3 and 4, states that the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/08/2024 at 11:15:46 counter affidavit has been e-filed on 18th August, 2024 through Diary no. E- 3118683/2024. Let the same be brought on record. Rejoinder thereto, if any, be filed within four weeks from today.
4. Re-notify on 24th October, 2024.
SANJEEV NARULA, J AUGUST 21, 2024 d.negi
5. At 12:40 PM, Ms. Rimali Batra, counsel for Respondent No. 9, has appeared and been informed about the next date of hearing.
SANJEEV NARULA, J AUGUST 21, 2024 d.negi This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/08/2024 at 11:15:46