Delhi High Court - Orders
Gagan Deep Mehta vs Investor Education And Protection Fund ... on 28 May, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6209/2025
GAGAN DEEP MEHTA .....Petitioner
Through: Mr. Prakhar Bhatnagar, Adv.
versus
INVESTOR EDUCATION AND PROTECTION FUND
AUTHORITY AND ANR .....Respondents
Through: Mr. Prakash Singh Negi, SPC, Mr.
Dushyant Pratap Singh, GP and Ms.
Stuti Wahal, Mr. Kushagra Sachdeva,
Advs. for UOI.
Mr. Prakash Singh Negi, Mr.
Siddharth Joshi, Mr. Kushagra and
Ms. Ambareen, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 28.05.2025
1. The present petition has been filed by the petitioner seeking the limited relief that the respondent no. 1 be directed to process the petitioner's application bearing no. SRN T55681381 dated 24.10.2021 submitted under Form IEPF-5. By way of this application, the petitioner has sought the transmission of 70 equity shares of HDFC Bank Ltd. (held by his late father), along with unpaid dividend therein, into the petitioner's DEMAT Account.
2. Learned counsel for the respondent no.1 submits that the said application shall be processed expeditiously, and in any event within a period of two months from today.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 22:25:34
3. Taking on record the aforesaid statement of learned counsel for the respondent no.1, the present petition is disposed of.
MAY 28, 2025/cl SACHIN DATTA, J This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/06/2025 at 22:25:34