Delhi High Court - Orders
Shantanu Prakash & Anr vs Union Bank Of India Through Its Ceo ... on 3 June, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 9300/2022
SHANTANU PRAKASH & ANR. ..... Petitioners
Through: Mr. Aditya Dewan and Mr. Vivek
Kumar Mishra, Advocates.
versus
UNION BANK OF INDIA THROUGH ITS CEO
MANAGING DIRECTOR & ORS. ..... Respondents
Through: Mr. O. P. Gaggar and Mr. Sachindra
Karn, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 03.06.2022 CM APPL. 27872/2022 (u/ Section 151 of the Code of Civil Procedure, 1908 for exemption from filing dim/ illegible annexures)
1. Exemption is granted, subject to all just exceptions.
2. The Petitioners shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of.
W.P.(C) 9300/2022 and CM APPL. 27871/2022 (for interim reliefs)
4. Issue notice. Mr. O.P. Gaggar, Advocate, accepts notice on behalf of Respondent No. 1. Let counter affidavits be filed within a period of two weeks from today. Rejoinder thereto, if any, be filed within a period of two weeks thereafter.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.06.2022 18:40:195. Upon filing of process fee, issue notice to the remaining Respondents, by all permissible modes, returnable on 18th July, 2022.
SANJEEV NARULA, J JUNE 3, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:03.06.2022 18:40:19