Ramesh Nagpal And Anr vs M/S Indusind Bank And Ors
2017 Latest Caselaw 1702 Del

      $~16
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 2985/2017 & CM 12988/2017
      RAMESH NAGPAL AND ANR                    ..... Petitioners
                  Through : Ms. Aastha Dhawan, proxy counsel

                         versus

      M/S INDUSIND BANK AND ORS                    ..... Respondents
                    Through : Mr. Puneet S. Dhir, proxy counsel

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                   ORDER

% 31.03.2017

1. At the outset, proxy counsel appearing for counsel for the respondent No.1/UOI states that the present petition, wherein the petitioner seeks directions to the respondents to accept old demonetized notes of the denomination of Rs.500/- and Rs.1,000/- and exchange them with new currency notes, is not maintainable in this court in view of the order dated 16.12.2016 passed by the Supreme Court in W.P.(Civil) No.906/2016 entitled Vivek Narayan Sharma vs. Union of India, wherein it has been clarified that no other Court shall entertain, hear or decide any writ petition/proceedings on the issue or in relation to or arising from the decision of the Government of India to demonetize old notes of Rs.500/- and Rs.1,000/-, as the entire issue in relation thereto is pending consideration before the Supreme Court in the said proceedings.

2. Proxy counsel appearing for counsel for the petitioner states, on instructions, that she may be permitted to withdraw the present petition

while reserving the right of the petitioner to approach the Supreme Court for appropriate relief.

3. Leave, as prayed for, is granted. The petition is disposed of as not pressed, along with the pending application.

HIMA KOHLI, J MARCH 31, 2017 sk