Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Punjab-Haryana High Court

Pradeep Aggarwal vs Reserve Bank Of India And Ors on 21 March, 2022

229 (2 cases)
IOIN-CWP-1156-2022 in CWP-1156-2022
PRADEEP AGGARWAL
V/S
RESERVE BANK OF INDIA AND OTHERS

IOIN-CWP-1160-2022 in CWP-1160-2022
VIKAS AGGARWAL
V/S
RESERVE BANK OF INDIA AND OTHERS

Present:    Mr. Nitin Kaushal, Advocate for the petitioners.
            Mr. Ankur Mittal, Advocate
            Ms. Meera Murali, Mr. D.K Gupta, Ms. Aishwarya, Advocates,
            for respondents No.4, 5, 8 and 11,
            in CWP No.1156 of 2022 and CWP No. 1160 of 2022.
            Mr. Shailendar Kashyap, Advocate
            for respondents No.6-Bank,
            in CWP No.1156 of 2022 and CWP No. 1160 of 2022.

            *****

The Registry has brought to the notice of this Court that a detailed and common interim order dt.04.02.2022 was passed by this Court in CWP No.1156 of 2022 and CWP No. 1160 of 2022. In the said order, number of the Writ Petition relied upon in the 2nd Para of Page No. 6 and in the 2nd last Para of Page 13 has been mentioned as "CWP-26726-2021" in place of "CWP-26276-2021". The mistake appears to be a typographical one.

Accordingly, number of the Writ Petition relied upon in 2nd Para of Page No. 6 and 2nd last Para of Page 13 be read as "CWP-26276-2021" in place of "CWP-26726-2021".

IOIN stands disposed of.

Photocopy of this order be attached with the case-file of the connected case.

(M.S. RAMACHANDRA RAO) JUDGE (JASJIT SINGH BEDI) JUDGE March 21, 2022 Ess Kay 1 of 1 ::: Downloaded on - 22-03-2022 23:29:20 :::