Delhi High Court - Orders
Idfc First Bank Ltd vs Ajay Kumar Gandhi on 14 March, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2848/2019
IDFC FIRST BANK LTD. ..... Petitioner
Through: Appearance not given.
versus
AJAY KUMAR GANDHI ..... Respondent
Through: Mr. Abhishek Kumar Jaiswal, Adv.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.03.2022
1. It has been submitted that main counsel for the respondent Mr. Apoorv Aggarwal, is not well and an adjournment is sought on his behalf. 1.1 The same is not opposed by counsel for the petitioner.
2. Learned counsel for the petitioner has submitted that inadvertently specific prayer regarding waiver of costs imposed vide order 22.07.2019 has not been made.
3. Learned counsel for the petitioner has sought time to amend the petition.
3.1 Let amendment be filed within four weeks.
4. List this matter on 19.05.2022.
TALWANT SINGH, J MARCH 14, 2022/nk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:23.03.2022 11:46