Delhi High Court - Orders
M/S Vs Metallic Pvt Ltd vs Union Bank Of India & Anr on 14 November, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14084/2022 & CM APPL. 43022/2022
M/S VS METALLIC PVT LTD ..... Petitioner
Through: None.
versus
UNION BANK OF INDIA & ANR. ..... Respondents
Through: Mr. Samarendra Kumar and Mr.
Vishnu Jaysaval, Advocates for R-1.
Mr. Ramesh Babu MR and Ms.
Manisha Singh, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 14.11.2022 CM APPL. 43021/2022 (u/S 151 of the Code of Civil Procedure, 1908 seeking exemption)
1. Exemption is granted, subject to all just exceptions.
2. Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
W.P.(C) 14084/2022 & CM APPL. 43022/2022 (seeking stay)
4. Issue notice. Mr. Samarendra Kumar, Advocate, accepts notice on behalf of Respondent No. 1. Mr. Ramesh Babu MR, Advocate, accepts notice on behalf of Respondent No. 2.
5. Counsel for Respondent No. 1-Bank seeks and is granted four weeks' time to file counter affidavit to the present petition and reply to the Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.11.2022 15:24:42 aforementioned application. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
6. Re-notify on 14th February, 2023.
SANJEEV NARULA, J NOVEMBER 14, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:16.11.2022 15:24:42