Delhi High Court - Orders
Shivanshu Rai And Anr vs Reserve Bank Of India And Ors on 25 July, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11063/2022
SHIVANSHU RAI AND ANR. ..... Petitioners
Through: Mr. Mudit Gupta and Mr. Gurdas
Khurana, Advocates.
versus
RESERVE BANK OF INDIA AND ORS. ..... Respondents
Through: Mr. Atul Krishna, Senior Panel
Counsel for R-2/ UOI.
Ms. Aditi Tomar, Advocate for R-3/
PNB Housing and Finance Ltd.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 25.07.2022 CM APPL. 32396/2022 (u/S 151 of the Code of Civil Procedure, 1908 seeking exemption from filing certified copies/ true/ dim/ improper margin and typed copies of annexures)
1. Exemption is granted, subject to all just exceptions.
2. 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) 11063/2022 & CM APPL. 32395/2022
4. Re-notify on 29th July, 2022.
5. Parties are directed to file a brief note of submissions, not exceeding five pages, along with relevant case law(s), before the next date of hearing.
Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:26.07.2022 11:17:146. Mr. Mudit Gupta, counsel for the Petitioners, is granted leave to place on record additional documents.
SANJEEV NARULA, J JULY 25, 2022 d.negi Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:26.07.2022 11:17:14