Delhi High Court - Orders
Anoop Jaiswal vs Union Of India & Ors on 15 November, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12884/2022 & CM APPL. 39154/2022
ANOOP JAISWAL ..... Petitioner
Through: Mr Raghvendra Mohan Bajaj, Mr
Agnish Aditya, Mr Kumar Karan and
Mr Shagun Agarwal, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr Vikrant N. Goyal, SPC with Ms
Rupali Kapoor, Advocate for R-1.
Mr Anupam Singh, Advocate along
with Mr Nipun Katahar, Advocate for
AXIS Bank.
Mr Ramesh Babu, M. R., Ms Manisha
Singh, Ms Nisha Sharma, Ms Sanya
Panjwani and Ms Tanya Choudhary,
Advocates for RBI.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 15.11.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. Notice could not be issued to the respondent no.4 for want of process fee.
2. Notice be issued to the respondent no.4 through ordinary process, approved courier, Speed Post, WhatsApp, e-mail, SMS, dasti, Signal and other viable modes of electronic service as well, returnable on 01.12.2022.
3. To facilitate the learned Amicus Curiae, Mr Rajeeve Mehra, Sr. Advocate to assist the court fully, let complete set of the paper book Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:26.11.2022 17:36:34 be supplied to him through Mr Rajesh Kumar, Advocate (Mobile No.9810226605), who is appointed as a Nodal Counsel on behalf of the Home Buyers. Mr Rajesh Kumar, Advocate will supply an e-copy of the petitions to the learned Amicus Curiae for classifying the cases in different categories. Similarly, for the lenders/banks, Mr Gorang Goyal, Advocate (Mobile No.8397056493) is appointed as a Nodal Counsel, who will assist Mr Sunil Dalal, the learned Senior Advocate. The latter states that he too will coordinate with the learned Amicus Curiae in the preparation of the cases.
4. The learned counsel for the banks/lenders shall supply their responses as may be to Mr Gorang Goyal, for the same to be made available to the learned Amicus Curiae.
5. Pleadings in this regard shall be completed within a period of one week. Replies, if any, be filed within one week.
6. The learned counsel for the RBI states that he too would be happy to assist the learned Amicus Curiae.
7. At request of the learned counsel for the parties, list for arguments on 01.12.2022 and 02.12.2022.
8. Interim orders, if any, to continue.
NAJMI WAZIRI, J VIKAS MAHAJAN, J NOVEMBER 15, 2022/MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:26.11.2022 17:36:34