Delhi High Court - Orders
The Deputy Director Directorate Of ... vs Axis Bank & Ors on 30 January, 2019
Author: R.K.Gauba
Bench: R.K.Gauba
SHAKUN ANAND
07.02.2019 17:02
$~24 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 143/2018 & Crl.M.A. 2262/2018
THE DEPUTY DIRECTOR DIRECTORATE
OF ENFORCEMENT DELHI ..... Appellant
Through: Mr. Amit Mahajan, CGSC &Mr.
Kirtiman Singh, CGSC with Mr.
Mohammed Faraz & Ms. Mallika
Hiremath, Advs.
versus
AXIS BANK & ORS ..... Respondents
Through: Mr. Shree Singh, Mr. Priyank, Mr.
Pradyumna Sharma & Ms. Maneka
Khanna, Advs. For R-1.
Ms. Anandita Singh, Adv. for R-9.
+ CRL.A. 210/2018 & Crl.M.A. 3233/2018
THE DEPUTY DIRECTOR
DIRECTORATE OF ENFORCEMENT ..... Appellant
Through: Mr. Amit Mahajan, CGSC &Mr.
Kirtiman Singh, CGSC with Mr.
Mohammed Faraz & Ms. Mallika
Hiremath, Advs.
versus
STATE BANK OF INDIA & ORS ..... Respondents
Through: Mr. Abhay Gupta, Adv. for R-1/SBI.
+ CRL.A. 623/2018 & Crl.M.A. 10886-87/2018, 48245/2018
DEPUTY DIRECTOR DIRECTORATE
OF ENFORCEMENT ..... Appellant
Through: Mr. Amit Mahajan, CGSC &Mr.
Kirtiman Singh, CGSC with Mr.
Mohammed Faraz & Ms. Mallika
Hiremath, Advs.
versus
IDBI BANK LTD ..... Respondent
CRL.A. 143/2018 & conn. Page 1 of 3
Through: Mr. Ajay Bahl along with Mr. Vikash
Sharma, Adv.
+ CRL.A. 764/2018 & Crl.M.A. 28500/2018, 199/2019, 202/2019
UNION OF INDIA ..... Appellant
Through: Mr. Amit Mahajan, CGSC &Mr.
Kirtiman Singh, CGSC with Mr.
Mohammed Faraz & Ms. Mallika
Hiremath, Advs.
versus
PUNJAB NATIONAL BANK ..... Respondent
Through: Mr. Vipul Agrawal, Mr. Sooraj
Sharma & Mr. Ronak Arora, Advs.
For PNB.
Mr. Jayant Mehta, Mr. Milan Singh
Negi & Mr. Rahul Kukreja, Advs. for
applicant in Crl.M.A. 199& 202/19.
+ CRL.A. 1076/2018 & Crl.M.A. 34565/2018, 34567/2018
DIRECTORATE OF ENFORCEMENT ..... Appellant
Through: Mr. Amit Mahajan, CGSC &Mr.
Kirtiman Singh, CGSC with Mr.
Mohammed Faraz & Ms. Mallika
Hiremath, Advs.
versus
PUNJAB NATIONAL BANK & ANR ..... Respondents
Through: Mr. Saumyen Das, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
ORDER
% 30.01.2019 Crl. M.A. 199/2019 (seeking clarification of order dated 25.07.2018) and Crl. M.A. 202/2019 (seeking impleadment) in Crl. A 764/2018 The learned counsel for the appellant in Crl. A. 764/2018 CRL.A. 143/2018 & conn. Page 2 of 3 submits that though the applicant Nilesh Sharma was not a party before the appellate tribunal, he would have no objection to he being heard in support of the contentions of the respondent/ Punjab National Bank in opposition to the appeal for the reason he appears in the capacity of Resolution Professional for Dynamic Shells (India) Pvt. Ltd. in terms of order dated 27.09.2018 of National Company Law Tribunal in Company Petition No.(IB)-718(PB)/2018.
The learned counsel appearing for the applicant submits that he would feel satisfied if he is given audience in opposition to the appeal particularly as the appeal has already come up for final hearing and that he does not seek any further directions at this stage on the captioned applications. Allowed accordingly.
The captioned applications stand disposed of. Crl. As 143/2018, 210/2018, 623/2018, 764/2018 and 1076/2018 Heard for some time. The arguments remain inconclusive. To continue on 31st January, 2019, at the end of the Board.
R.K.GAUBA, J JANUARY 30, 2019 yg CRL.A. 143/2018 & conn. Page 3 of 3