Delhi High Court - Orders
Bestech India Private Limited vs Reserve Bank Of India Anr on 21 December, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-185
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9047/2020 & CM APPL. No.29162 & 29167/2020
BESTECH INDIA PRIVATE LIMITED ..... Petitioner
Through Mr.Rajeeve Mehra, Sr.Adv. with
Mr.Gurmehar S. Sistani, Adv.
versus
RESERVE BANK OF INDIA ANR. ..... Respondents
Through Mr.Gopal Jain, Sr.Adv. with
Mr.Ramesh Babu, Ms.Nisha Sharma,
Ms.Tanya Chowdhary and Ms.Jagriti
Bharti, Advs. for RBI/R-1.
Mr.Ananya Kumar and Mr.Rajat
Joneja, Advs. for R-2.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 21.12.2020 This hearing is conducted through video conferencing. I have heard learned senior counsel appearing for the petitioner. Respondent No.2 has not filed counter affidavit. For the purpose of hearing arguments on the interim stay application of the petitioner, the stand of respondent No.2 is necessary.
Let respondent No.2 file its counter affidavit on or before 04.01.2021. Rejoinder to the counter affidavit filed by respondent No.1/RBI, if any, be also filed on or before 04.01.2021.
List for further arguments on 11.01.2021.
JAYANT NATH, J.
DECEMBER 21, 2020/v