Delhi High Court - Orders
M/S Rcc Infraventures Ltd & Ors vs Reserve Bank Of India & Ors on 12 December, 2022
Author: Rekha Palli
Bench: Rekha Palli
$~120
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16953/2022, CM APPL. 53729/2022 (exemption N.A.) & CM
APPL. 53728/2022 (stay)
M/S RCC INFRAVENTURES LTD & ORS. ..... Petitioners
Through: Mr.Manik Dogra, Ms.Priyadarshini
Dewan, Ms.Aarohi, Mr.Dhruv Gupta &
Ms.Niharika Tanwar, Advs.
versus
RESERVE BANK OF INDIA & ORS. ..... Respondents
Through: Mr.Vivek Jain, Mr.Nawab S Jaglan &
Ms.Aastha Tiwari, Advs. for R-2.
Mr.Bheem Sai Jain, Adv. for R-4.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.12.2022
1. At the outset, learned counsel for the petitioners submits that the issue raised in the present petition is already pending adjudication before this Court in a number of petitions including W.P.(C)306/2019.
2. Issue notice. Learned counsel for respondent nos.2 and 4 accept notice and do not dispute the aforesaid position.
3. Upon the petitioners taking steps, issue notice to respondent nos.1, 3 and 5 through all permissible modes. Counter affidavit and reply to the applications be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
4. List on 06.04.2023.
5. Till the next date, the respondent will stand restrained from taking any action on the basis of the petitioners' accounts being treated as fraud account. This, however, will not come in the way of the respondents Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:13.12.2022 15:21:39 from conducting any inquiry or investigation against the petitioners as per law.
REKHA PALLI, J DECEMBER 12, 2022/kk Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:13.12.2022 15:21:39