Delhi High Court - Orders
Hemant Kanoria vs Karnataka Bank Limited & Ors on 18 May, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7579/2022
HEMANT KANORIA ..... Petitioner
Through: Mr. Dayan Krishnan, Senior Counsel
with Mr. Rishi Agrawala, Mr.
Parminder Singh, Advocates.
versus
KARNATAKA BANK LIMITED & ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 18.05.2022 CM APPL. 23311/2022 (seeking exemption from filing original/certified copies/ typed copies of the annexures/documents)
1. Exemption is granted, subject to all just exceptions.
2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with the practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
W.P.(C) 7579/2022 & CM APPL. 23310/2022 (u/Section 151 of the Code of Civil Procedure, 1908, seeking interim reliefs)
4. Mr. Dayan Krishnan, Senior Counsel for the Petitioner, submits that the issue raised in the present petition is already pending adjudication in a Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:19.05.2022 12:55:07 batch of petitions before Hon'ble Mr. Justice Prateek Jalan, which is now listed for 23rd May, 2022.
5. Mr. Krishnan further points out that advance copy of the present petition was served. There is however no appearance on behalf of any of the Respondents.
6. Mr. Krishnan has also taken the Court through the orders passed by Coordinate benches of this Court wherein a similar challenge to RBI Master Direction on Fraud dated 1st July, 2016 was raised, and wherein interim relief was granted to similar parties. Mr. Krishnan has specifically relied upon the Order dated 22nd April, 2022, passed in a writ petition filed by the Petitioner against Punjab and Sindh Bank, wherein taking note of the pendency of the batch petitions, and the fact that there are interim orders passed by this Court, a similar relief was granted.
7. In light of the afore-said, till the next date of hearing, Respondent No. 1/ Bank is restrained from taking any further steps or actions prejudicial to the Petitioner on the basis of the order declaring Petitioner's bank account as fraud.
8. Issue notice to the Respondents, by all permissible modes, upon filing of process fee, returnable on 23rd August, 2022.
SANJEEV NARULA, J MAY 18, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:19.05.2022 12:55:07