Delhi High Court - Orders
Sh. Rana Shahsher Bahadur Sharma vs State Bank Of India & Ors on 7 September, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~69 (2021 Cause List)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9750/2021
SH. RANA SHAHSHER BAHADUR SHARMA ..... Petitioner
Through: Ms. Tahseen Minhaz Siddique,
Advocate.
versus
STATE BANK OF INDIA & ORS. ..... Respondents
Through: Mr. Sanjeev Sagar, Standing
Counsel for SBI with Ms. Nazia
Parveen, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.09.2021 The proceedings in the matter have been conducted through video conferencing.
CM APPL. 30058-30059/2021(exemption) Exemption allowed, subject to all just exceptions. The applications stand disposed of. W.P.(C) 9750/2021
1. Issue notice. Mr. Sanjeev Sagar, learned counsel, accepts notice on behalf of respondent no. 1/State Bank of India. Notice be served upon the other respondents by email and through learned Standing Counsel, in addition.
2. According to Mr. Sagar, certain amounts have been deducted from Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:08.09.2021 18:20:49 W.P.(C) 9750/2021 Page 1 of 2 the pension account of the petitioner in view of a double credit as mentioned in the communication of the SBI to the petitioner at Annexure A-8 of the petition.
3. Counter affidavits be filed within four weeks. Rejoinders thereto, if any, be filed within two weeks thereafter.
4. List on 22.11.2021.
PRATEEK JALAN, J SEPTEMBER 7, 2021 'pv' Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:08.09.2021 18:20:49 W.P.(C) 9750/2021 Page 2 of 2