Delhi High Court - Orders
The South Indian Bank Limited vs The Special Director, Directorate Of ... on 28 February, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2276/2020
THE SOUTH INDIAN BANK LIMITED ..... Petitioner
Through: Mr.Siddharth Aggarwal, Mr.Aashish
Gupta, Mr.Aditya Mukherjee, Mr.Varun,
Mr.Siddharth Satija, Ms.Satya Jha, Advs.
versus
THE SPECIAL DIRECTOR, DIRECTORATE OF ENFORCEMENT
..... Respondent
Through: Mr.Ashim Sood, CGSC with Mr.Rhythm
B., Adv.
Mr.Kavindra Gill, GP for R-1.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 28.02.2020 CMs 7936/2020, 7937/2020 Exemption allowed, subject to all just exceptions.
CM 7938/2020This is an application seeking permission for filing lengthy synopsis and list of dates.
For the reasons stated in the application, the same is allowed. WP(C) 2276/2020 & CM 7935/2020 This petition has been filed by the petitioner inter alia praying for the expeditious disposal of the appeal filed by the petitioner and pending adjudication before the Appellate Tribunal for Forfeited Property, titled as South Indian Bank Limited v Special Directorate of Enforcement, Mumbai, being Appeal no. FPA-FE-58/MUM/2009.
As the appeal has been pending since 2009, the Appellate Tribunal is requested to dispose of the same within six months from today. The petitioner shall be at liberty to move an application before the Tribunal making reference to the present order.
The petition is disposed of in the above terms.
NAVIN CHAWLA, J FEBRUARY 28, 2020 RN