Delhi High Court - Orders
Ashish Bansal & Ors vs Sunil Goel & Anr on 23 February, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~7 (2022 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 623/2019 & CM APPL. 18734/2019, CM APPL.
9190/2020
ASHISH BANSAL & ORS ..... Petitioners
Through: Mr. Akshit Sachdeva, Advocate for
Mr. Pankay Gupta, Advocates.
[M:- 9911927538]
versus
SUNIL GOEL & ANR ..... Respondents
Through: Mr. S.S. Jauhar, Advocate for R-1.
Mr. Syed Arsalan, Mr. Prateek
Khaitan, Mr. Chatanya Sharma &
Mr.Shitij Chakravarty, Advs. for
R-2.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.02.2022 The proceedings in the matter have been conducted through hybrid mode [physical and virtual hearing].
1. A passover is sought on behalf of the learned counsel for the petitioners, which is not convenient to Mr. S.S. Jauhar, learned counsel for the respondent No.1.
2. Mr. Jauhar also states that the SLP (Civil) Nos. 19441-19442/2016 [Bal Kisan Bansal (D) Thr. Lrs. vs. The Jammu and Kashmir Bank Ltd.], filed by the petitioner against orders of the Division Bench of this Court dated 30.03.2016 in W.P.(C) 4078/2015 [Bal Kishan Bansal vs. The Jammu and Kashmir Bank Ltd. & Anr.] and 06.05.2016 in Review Signature Not Verified Digitally signed CM(M) 623/2019 Page 1 of 2 By:SHITU NAGPAL Signing Date:23.02.2022 19:09:23 Petition no. 199/2016 [Bal Kishan Bansal vs. The Jammu & Kashmir Bank Ltd. & Anr.], have been dismissed by the Supreme Court on 21.02.2022.
3. The parties are at liberty to place copies of the order of the Supreme Court on record before the next date of hearing.
4. List on 05.05.2022.
PRATEEK JALAN, J FEBRUARY 23, 2022 'pv'/ Signature Not Verified Digitally signed CM(M) 623/2019 Page 2 of 2 By:SHITU NAGPAL Signing Date:23.02.2022 19:09:23