Delhi High Court - Orders
M/S Parwani Enterprises & Ors vs Hdfc Bank Ltd & Ors on 10 March, 2026
$~95 and 96
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 129/2026
+ RFA(COMM) 130/2026
M/S PARWANI ENTERPRISES & ORS.
.....APPELLANTS
Through: Dr. Anurag Kumar Agarwal and Mr.
Umesh Mishra, Advs.
versus
HDFC BANK LTD & ORS.
.....RESPONDENTS
Through: None
CORAM:
HON'BLE MR. JUSTICE DINESH MEHTA
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 10.03.2026 CM APPL. 14544/2026 in RFA(COMM) 129/2026 (exemption) CM APPL. 14547/2026 in RFA(COMM) 130/2026 (exemption)
1. Since the Registry has not raised any objection regarding the legibility of documents, learned counsel for the appellant seeks permission to withdraw the same. Permission is granted.
2. The applications are dismissed as withdrawn. CM APPL. 14543/2026 in RFA(COMM) 129/2026 (call for TCR) CM APPL. 14546/2026 in RFA(COMM) 130/2026 (call for TCR)
3. Let record of the Trial Court be summoned before the next date of hearing.
4. The applications stand disposed of.
RFA(COMM) 129/2026, CM APPL. 14542/2026 (interim relief) 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 12/03/2026 at 20:49:52 RFA(COMM) 130/2026, CM APPL. 14545/2026 (interim relief)
5. Admit.
6. Issue notice through all permissible modes, returnable on 07.04.2026.
7. Notice be issued in two sets, out of which one set be given to learned counsel for the applicant for dasti service.
DINESH MEHTA, J VINOD KUMAR, J MARCH 10, 2026/ss 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 12/03/2026 at 20:49:52