Delhi High Court - Orders
Bestech India Private Limited vs Reserve Bank Of India & Anr on 2 December, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 9047/2020 & CM APPL. 29162/2020
BESTECH INDIA PRIVATE LIMITED ... Petitioner
Through Mr.Rajeev Mehra, Sr. Adv. with
Mr.Gurmehar Sistani, Advs.
versus
RESERVE BANK OF INDIA &
ANR. ... Respondents
Through Ms.Nisha Sharma, Adv. for R-1.
Mr.Ananya Kumar and Mr.Rajat
Joneja, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 02.12.2020 This hearing is conducted through video conferencing.
Learned counsel for the respondent/RBI seeks some time to take instructions saying that the learned counsel has been instructed only today to appear.
The plea is not acceptable as on the last two dates also none had appeared for RBI despite service of advance copy.
In the interest of justice, adjourned to 07.12.2020. In case, the instructions are not made available, the Head of Legal Department of RBI shall remain personally present through video conferencing in the Court.
JAYANT NATH, J.
DECEMBER 2, 2020/st