Delhi High Court - Orders
Anoop Jaiswal vs Union Of India & Ors on 1 November, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12884/2022 & CM APPL. 39154/2022
ANOOP JAISWAL ..... Petitioner
Through: Mr Raghavendra Mohan Bajaj, Mr
Agnish Aditya and Mr Areeb Uddin
Ahmed, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr Vikrant N. Goyal, SPC and Ms
Rupali Kapoor, GP for R-1.
Mr Ramesh Babu M. R., Ms Nisha
Sharma and Ms Sanya Panjwani,
Advocates for R-2.
Ms Aishwarya Mishra, Advocate for
R-3.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 01.11.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
1. The learned counsel for the respondent no.3/AXIS Bank seeks and is granted a week's time to file a reply. Rejoinder thereto, if any, be filed before the next date.
2. Notice be issued to the un-served respondent through ordinary process, approved courier, Speed Post, WhatsApp, e-mail, SMS, Signal and other viable modes of electronic service as well, returnable Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.11.2022 12:32:02 on 15.11.2022.
3. Copy of the petition be supplied to Mr Rajiv Mehra, Sr. Advocate, who has been appointed as Amicus Curiae to assist the court in the batch of subvention matters.
4. List for arguments on 15.11.2022.
5. Interim order to continue.
NAJMI WAZIRI, J VIKAS MAHAJAN, J NOVEMBER 1, 2022 MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:03.11.2022 12:32:02