Delhi High Court - Orders
Anita Garg & Ors vs State Bank Of India on 23 July, 2021
Author: Vipin Sanghi
Bench: Vipin Sanghi, Jasmeet Singh
$~6.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6886/2021
ANITA GARG & ORS. ..... Petitioners
Through: Mr. Ashish Batra, Advocate.
versus
STATE BANK OF INDIA ..... Respondent
Through: Mr. Ankur Mittal & Mr. Karan
Setiya, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 23.07.2021 C.M. No. 21780/2021 Exemption allowed, subject to all just exceptions. The application stands disposed of.
W.P.(C) 6886/2021 and C.M. No. 21779/2021 Learned counsel for the respondent/ State Bank of India (SBI) has appeared on advance notice. Arguments have been heard.
Learned counsel for the petitioners has relied upon two decisions - one of the Delhi High Court and the other of the Supreme Court. He is directed to circulate soft copies thereof to the Court, as well as to the learned counsel for the respondent during the course of the day.
Learned counsel for the respondent/ SBI has relied upon the Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.07.2021 14:02 application under Order VII Rule 11 CPC filed by defendants No.1 to 6 - which include the petitioners herein, before the DRT in support of his submissions, as well as the service report with proof of service, which have not been filed on record along with the writ petition. Let learned counsel for the respondent circulate soft copy of the said documents to the Court as well as learned counsel for the petitioners during the course of the day.
Judgment reserved.
VIPIN SANGHI, J JASMEET SINGH, J JULY 23, 2021 B.S. Rohella Signature Not Verified Digitally Signed By:BHUPINDER SINGH ROHELLA Signing Date:27.07.2021 14:02