Delhi High Court - Orders
Kalpana Bastia vs Bank Of Baroda Through Its Managing ... on 19 January, 2024
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2424/2023
KALPANA BASTIA ..... Petitioner
Through: Mr. Arshad Ali, Advocate.
versus
BANK OF BARODA THROUGH ITS MANAGING DIRECTOR &
ORS. ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 19.01.2024 (The proceeding has been conducted through Hybrid Mode) CM APPL. 3657/2024 (for direction)
1. This is an application under Section 151 CPC, 1908 on behalf of the applicant/ petitioner with a direction for constitution of a Medical Board for examination of the petitioner preferably in AIIMS and an opinion on the medical condition of the petitioner be obtained.
2. Learned counsel appearing for the applicant/ petitioner submits that the applicant suffers from Paranoid Schizophrenia. However, the respondents in its counter affidavit have categorically denied the aforesaid medical condition of the petitioner necessitating the filing of the present application.
3. Issue notice. Notice be served upon all the respondents by all permissible modes, upon the petitioner taking appropriate steps within This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 02:36:44 a week. Additionally, Dasti may be served through the counsel appearing for the respondents.
4. The affidavit of service be filed one week before the next date of hearing.
5. Reply be filed within three weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
6. List on 03.04.2024.
TUSHAR RAO GEDELA, J JANUARY 19, 2024/nd This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/01/2024 at 02:36:44