Delhi High Court - Orders
Anil Dhirajlal Ambani vs State Bank Of India & Ors on 27 August, 2020
Author: Vipin Sanghi
Bench: Vipin Sanghi, Rajnish Bhatnagar
$~3.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5712/2020
ANIL DHIRAJLAL AMBANI ..... Petitioner
Through: Mr. Harish Salve & Mr. J.J. Bhat,
Senior Advocates with Mr. Mahesh
Agarwal, Mr. Rishi Agrawal,
Ms.Shally Bhasin, Mr. Prateek Gupta,
Mr. Ankit Banati & Ms. Madhavi
Agarwal, Advocates.
versus
STATE BANK OF INDIA & ORS. ..... Respondents
Through: Mr. Neeraj K. Kaul, Senior Advocate
with Mr. Nirav Shah, Mr. Deepak
Joshi & Mr. Ryan Dsouza, Advocates
for respondent No.1/ SBI.
Mr. Chetan Sharma, ASG with
Mr.Akshay Makhija, CGSC and
Ms.Roshni Namboodiry, Mr.Sahaj
Garg, Mr. R.V. Prabhat & Mr. Amit
Gupta, Advocates for respondents
No.2 & 3/ UOI.
Ms. Madhavi Divan, ASG with
Mr.Vikas Mehta & Mr. Apoorv
Khator, Advocates for respondent
No.4/ IBBI.
Ms. Kavita Jha, Ms. Sandhya Iyer &
Mr. Utsav Kumar, Advocates for
respondent No.5.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
Signature Not Verified
Digitally Signed
By:BHUPINDER SINGH
ROHELLA
Signing Date:27.08.2020 17:58
ORDER
% 27.08.2020 C.M. Nos.20649/2020, C.M. Nos.20650/2020 &C.M. Nos.20651/2020 Exemptions allowed, subject to all just exceptions. The applications stand disposed of.
W.P.(C) 5712/2020 & C.M. Nos.20648/2020 Issue notice. Mr. Nirav Shah accepts notice on behalf of respondent No.1; Mr. Akshay Makhija accepts notice on behalf of respondents No.2 & 3; Mr. Vikas Mehta accepts notice on behalf of respondent No.4; and Ms.Kavita Jha accepts notice on behalf of respondent No.5.
Counter-affidavits be filed within three weeks. Rejoinder, if any, be filed before the next date.
List on 06.10.2020 along with W.P.(C) No. 4849/2020. In the meantime, the proceedings would continue in relation to the Corporate Debtor and while dealing with those proceedings, the liability of the petitioner may also be examined by the IRP. However, the proceedings against the petitioner under Part-III of the IBC shall remain stayed. We restrain the petitioner from transferring, alienating, encumbering, or dealing with, or disposing of any of his assets, or his rights, or beneficial interest therein till the next date.
VIPIN SANGHI, J RAJNISH BHATNAGAR, J AUGUST 27, 2020 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.08.2020 17:58