Delhi High Court - Orders
Bank Of Baroda vs Naseem Ahmed on 21 November, 2022
$~R-157 & 158
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8865/2005 and C.M. No. 6677/2005
BANK OF BARODA ..... Petitioner
Through: Mr. Rajat Arora, Advocate
versus
NASEEM AHMED ..... Respondent
Through: Mr. Bijay Kumar, Advocate with
Ms. Aayushree Gautam, Advocate
+ W.P.(C) 11357/2005
NASEEM AHMAD ..... Petitioner
Through: Mr. Bijay Kumar, Advocate with
Ms. Aayushree Gautam, Advocate
versus
GEN. MANAGER VIJAYA BANK ..... Respondent
Through: Mr. Rajat Arora, Advocate
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 21.11.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
After some arguments, learned counsel for the parties have shown their inclination to explore the possibility of amicable resolution of the matter.
At joint request of the parties, the matter is referred to the Delhi High Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:23.11.2022 11:34:10 Court Mediation & Conciliation Centre for exploring the possibility of an amicable settlement.
Parties / their authorized representatives are directed to appear before the Delhi High Court Mediation & Conciliation Centre on 28.11.2022 at 02:30 pm. List before the Court on 12.12.2022.
GAURANG KANTH, J NOVEMBER 21, 2022 ms Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:23.11.2022 11:34:10