Delhi High Court - Orders
+ (3) W.P. (C) 7177/2019, C.M. Appl. ... vs Union Of India & Ors on 24 November, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~VC-3 to 7 & 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ (3) W.P. (C) 7177/2019, C.M. Appl. No.29877/2019 (of the petitioners
for stay)
PUNJAB NATIONAL BANK & ORS. ..... Petitioners
Through: Mr. Onkar, Mr. Harsh Makhija and
Mr. Arjyadeep Roy, Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vivek Goyal, CGSC for
respondent No.1/UOI
Mr. Amit Bansal, Sr. standing counsel
with Ms. Vipasha Mishra, Advocates
for respondents No.3 & 6
+ (4) W.P. (C) 3634/2020, C.M. Appl. No.12946/2020 (of the petitioner for
stay)
JAMMU & KASHMIR BANK ..... Petitioner
Through: Mr. Pallav Saxena, Mr. Syed Arsalan
Abid and Mr. Prateek Khaitan,
Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Shiva Lakshmi, CGSC for
respondent no.1
Mr. Satish Aggarwala and Mr. Gagan
Vaswani, Advocates for Respondents
No.2, 4, 5, 46, 76, 78, 79, 80, 81, 82,
83, 87, 88 & 89
Mr. Amit Bansal, Sr. standing counsel
with Ms. Vipasha Mishra, Advocates
for respondents No.7, 10, 11, 13 to
18, 21, 23 & 25
Ms. Sonu Bhatnagar, Sr. standing
counsel with Ms. Venus Mehrotra and
Ms. Anushree Narain, Advocates for
W.P. (C) Nos.7177/2019, 3634/2020, 6291/2020 & 9031/2020, 9226/2020 & 8685/2020 Page 1 of 5
respondents No. 12, 19, 21, 22, 24, 25
& 26
+ (5) W.P. (C) 6291/2020, C.M. Appl. No.22382/2020 (of the petitioner for
stay) & C.M. Appl. No.29984/2020 (of the petitioner for permission
to file additional documents)
IDBI BANK LTD. ..... Petitioner
Through: Mr. Pallav Saxena, Mr. Syed Arsalan
Abid and Mr. Prateek Khaitan,
Advocates
Versus
THE UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Harpreet Singh, Sr. standing
counsel for respondents No. 1 to 3
+ (6) W.P. (C) 9031/2020, C.M. Appl. No.29122/2020 (for ad interim stay)
DCB BANK LTD. ..... Petitioner
Through: Mr. B.L.Narasimhan and Mr. Karan
Sachdev, Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Asheesh Jain, CGSC and Mr.
Amrit Singh, Advocates for
respondent no.1
Mr. Satish Kumar, Sr. Govt. standing
counsel for respondents No.2 & 3
Ms. Sonu Bhatnagar, Sr. standing
counsel with Ms. Venus Mehrotra and
Ms. Anushree Narain, Advocates for
respondents No.4 & 5
+ (7) W.P. (C) 9226/2020, C.M. Appl. Nos.29796/2020 (of the petitioner
for stay), 29797/2020 (of the petitioner for permission to file lengthy
synopsis and list of dates), 29798/2020 & 29799/2020 (both for
W.P. (C) Nos.7177/2019, 3634/2020, 6291/2020 & 9031/2020, 9226/2020 & 8685/2020 Page 2 of 5
exemption)
UNITED BANK OF INDIA (NOW KNOWN AS PUNJAB
NATIONAL BANK) ..... Petitioner
Through: Mr. Onkar, Mr. Harsh Makhija and
Mr. Arjyadeep Roy, Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Ms. Monika Arora, Advocate for UOI
Mr. Satish Kumar, Sr. Govt. standing
counsel for respondents No.2 to 6
Ms. Sonu Bhatnagar, Sr. standing
counsel with Ms. Venus Mehrotra and
Ms. Anushree Narain, Advocates for
respondents No.4 & 5
+ (17) W.P. (C) 8685/2020
PUNJAB & SIND BANK ..... Petitioner
Through: Through: Mr. Onkar, Mr. Harsh
Makhija and Mr. Arjyadeep Roy,
Advocates
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anurag Ahluwalia, CGSC and
Mr. Abhigyan Siddhant, Advocates
for respondent no.1
Mr. Satish Aggarwala and Mr. Gagan
Vaswani, Advocates for respondents
no.2, 4 & 5
Mr. Amit Bansal, Sr. standing counsel
with Ms. Vipasha Mishra, Advocates
for respondents No.3, 6 to 8
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
W.P. (C) Nos.7177/2019, 3634/2020, 6291/2020 & 9031/2020, 9226/2020 & 8685/2020 Page 3 of 5
ORDER
% 24.11.2020 C.M. Appln. Nos.29798/2020 (of the petitioner for exemption from filing original and/or certified copies & 29799/2020 (of the petitioner for exemption from filing typed copies of dim documents) in W.P. (C) 9226/2020
1. Allowed, subject to just exceptions and as per extant rules.
2. The applications are disposed of.
W.P. (C) 7177/2019, C.M. Appl. No.29877/2019 (of the petitioners for stay) W.P. (C) 3634/2020, C.M. Appl. No.12946/2020 (of the petitioner for stay) W.P. (C) 6291/2020, C.M. Appl. No.22382/2020 (of the petitioner for stay) & C.M. Appl. No.29984/2020 (of the petitioner for permission to file additional documents) W.P. (C) 9031/2020, C.M. Appl. No.29122/2020 (for ad interim stay) W.P. (C) 9226/2020, C.M. Appl. Nos.29796/2020 (of the petitioner for stay), 29797/2020 (of the petitioner for permission to file lengthy synopsis and list of dates) and W.P. (C) 8685/2020
3. There is a request for adjournment on the ground of non-availability of the Solicitor General.
4. Notice issued in WP(C) No. 9226/2020 which is listed today for the first time is accepted by the counsel for the respondents appearing on advance notice.
5. Pleadings in all the petitions, if remaining, be completed.
6. Any counter affidavits or rejoinders not taken on record on account of delay in filing thereof, be taken on record.
W.P. (C) Nos.7177/2019, 3634/2020, 6291/2020 & 9031/2020, 9226/2020 & 8685/2020 Page 4 of 57. Counter affidavits be filed within six weeks. Rejoinders be filed within further six weeks thereafter.
8. The same interim order as in other cases, also in WP(C) No. 9226/2020 and all interim orders to continue.
9. List all these petitions on 23rd March, 2021.
RAJIV SAHAI ENDLAW, J ASHA MENON, J NOVEMBER 24, 2020 mw W.P. (C) Nos.7177/2019, 3634/2020, 6291/2020 & 9031/2020, 9226/2020 & 8685/2020 Page 5 of 5