Delhi High Court - Orders
M/S. N.S. Enterprises ..... ... vs Union Of India & Ors on 25 November, 2021
Author: Jyoti Singh
Bench: Chief Justice, Jyoti Singh
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12717/2021
M/S. N.S. ENTERPRISES ..... Petitioner/Applicant
Through: Mr. Priyadarshi Manish & Mrs.Anjali
J. Manish, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Aditya Singla, Senior Standing
Counsel (DRI) with Mr. Yatharth Singh, Advocate
for R-2 to R-5
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 25.11.2021 CM APPL.42073/2021 (exemptions from filing attested affidavit) in W.P.(C) 12717/2021 For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a period of one week from the date of resumption of regular functioning of the Court.
Application is disposed of.
CM APPL.42072/2021 (stay/direction) in W.P.(C) 12717/2021 This application has been preferred by the Petitioner seeking directions to the Respondents to maintain status quo and restrain the Respondents from withdrawing from the Petitioner's current bank Account Signature Not Verified Digitally Signed By:AMIT W.P.(C) 12717/2021 Page 1 of 2 NARAYAN BHARTHUAR Signing Date:01.12.2021 15:36:43 bearing No.6955315014, maintained with M/s Indian Bank, Sector-10, Plot No.4, Dwarka, New Delhi, which has been freezed by the Respondents in the month of September, 2021.
Learned Senior Standing Counsel appearing on behalf of Respondents No.2 to 5, on advance copy of the application, on instructions from Respondents No.2 to 5, submits that the amount, lying in the bank account of the Petitioner, as referred to in the application, shall not be withdrawn by the answering Respondents, during the pendency of this writ petition.
In view of the aforesaid submission of the learned Senior Standing Counsel appearing for Respondents No.2 to 5, learned counsel for the Applicant does not press the application, at this stage.
Application is accordingly disposed of, as not pressed, at this stage. Liberty is, however, reserved with the Petitioner to take recourse to legal remedies, in case the need so arises.
CHIEF JUSTICE JYOTI SINGH, J NOVEMBER 25, 2021 ns Signature Not Verified Digitally Signed By:AMIT W.P.(C) 12717/2021 Page 2 of 2 NARAYAN BHARTHUAR Signing Date:01.12.2021 15:36:43