Delhi High Court - Orders
M/S Bestech India Pvt. Ltd vs Idbi Bank Ltd & Ors on 31 October, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6606/2019
M/S BESTECH INDIA PVT. LTD. ..... Petitioner
Through: Ms. Raavi Birbal and Mr. Rishabh
Nigam, Advocates.
Versus
IDBI BANK LTD & ORS ..... Respondents
Through: Mr. Deepak Kochhar, Advocate for
IDBI Bank.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 31.10.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. In terms of paragraphs 13 and 14 of the order dated 27.09.2022, the petitioner would have a vested right in terms of the extant law on the date the cause of action arose. Accordingly, the impugned order dated 04.04.2019 is set aside and the case is remanded to the learned Debts Recovery Tribunal, Delhi, to consider the matter afresh on the merits of the application, as may be, for condonation of delay.
2. The petition stands disposed-off.
NAJMI WAZIRI, J VIKAS MAHAJAN, J OCTOBER 31, 2022 sb Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:22.12.2022 14:04:16