Delhi High Court - Orders
Sanjay Dhingra vs Dhanlaxmi Bank Limited & Anr on 9 July, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4053/2020 & CM APPLs. 14518-19/2020
SANJAY DHINGRA ... Petitioner
Through Ms.Maneesha Dhir & Mr.Karan
Batura, Advs.
versus
DHANLAXMI BANK LIMITED & ANR. ... Respondents
Through Mr.Gaurav Gupta, Adv. for R-2.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 09.07.2020 This hearing is conducted through video conferencing. CM APPL. 14519/2020 (exemption) Allowed subject to all just exceptions.
W.P.(C) 4053/2020 & CM APPL. 14518/2020 Learned counsel for the petitioner relies upon the judgment of the Supreme Court in State Bank of India vs. M/s Jah Developers Private Limited and Ors., (2019) 6 SCC 787 to contend that the impugned orders dated 22.01.2020 and 12.05.2020 of declaring the petitioner as wilful defaulter are illegal and contrary to the law laid down by the Supreme Court in the above judgment.
Learned counsel for respondent No.1 submits that he has not received a copy of the petition. Let a copy of the petition be provided to him.
List on 29.07.2020. In the meantime, no coercive steps shall be taken by respondent No.1 against the petitioner and no publication will be done by respondent No.1 pursuant to the impugned order.
JAYANT NATH, J.
JULY 09, 2020/st