Punjab National Bank vs Directorate Of Enforcement And ...
2022 Latest Caselaw 3155 Del

                                                       Neutral Citation Number : 2022/DHC/005212


                                      $~7
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                     Judgment delivered on: 28.11.2022


                                      +                     MISC. APPEAL (PMLA) 5/2022

                                      PUNJAB NATIONAL BANK                                       .....Appellant

                                                                   versus

                                      DIRECTORATE OF ENFORCEMENT AND ORS..... Respondents

                                      Advocates who appeared in this case:

                                      For the Petitioner      :    Ms. Aarti Singh, Advocate.
                                      For the Respondents     :    Mr. P.V. Yogeswarna, Advocate for respondent
                                                                   No.1.
                                                                   Mr. Somnath Parashar, Advocate for respondents
                                                                   No.3 and 4.

                                      CORAM:
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                      HON'BLE MR. JUSTICE RAJNISH BHATNAGAR

                                                                   JUDGMENT

SANJEEV SACHDEVA, J (ORAL)

1. Appellant impugns order dated 17.08.2022, 12.02.2021, 21.05.2021 and 06.09.2021.

2. Learned counsel for appellant submits that there are interim orders operating against the appellant, thereby causing prejudice to the appellant in recovery of their lawful dues. She submits that on

Signature Not Verified

MAGGU Signing Date:30.11.2022 15:18:52 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

Neutral Citation Number : 2022/DHC/005212

06.09.2021, the matter was deleted from the board of the Tribunal as the coram was not constituted.

3. We notice that the Tribunal's coram has now been constituted. Accordingly, we dispose of this appeal with a request to the Tribunal to consider the case of the appellant expeditiously. It is clarified that this Court has neither considered nor commented on the merits of the contentions of either party. All rights and contentions of the parties are reserved.

SANJEEV SACHDEVA, J

RAJNISH BHATNAGAR, J NOVEMBER 28, 2022 NA

Signature Not Verified

MAGGU Signing Date:30.11.2022 15:18:52 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.