Sanjeev Kumar Jain vs Union Bank Of India And Ors
2023 Latest Caselaw 188 Del

                                            Neutral Citation Number 2023/DHC/000433



                          $~4
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                Judgment delivered on: 16.01.2023
                          +         CM(M) 1463/2022
                                    SANJEEV KUMAR JAIN                              ..... Petitioner
                                                       versus
                                    UNION BANK OF INDIA AND ORS.                    ..... Respondents
                          Advocates who appeared in this case:
                          For the Petitioner   : Mr. Counsel (Appearance not given).

                          For the Respondent           :    Mr. Samarendra Kumar, Advocate for R-1
                                                            with Mr. Abdul Samad, CAA, Law and
                                                            Ms. Uma Sharma, CM, ARB.

                                                            Mr. Mohit Chaudhary, Mr. Kunal
                                                            Sachdeva, Ms. Srishti Bajpai and Mr.
                                                            Vibhu Walia, Advocates for R-2, R-3 and
                                                            R-4
                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                            JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

1. Learned counsel appearing for the petitioner submits that the only direction that the petitioner is seeking is that the learned DRT-II Delhi, take up the application at page 141 of the paper book, whereby the petitioner is seeking refund of the bid amount of Rs. 8.42 crores in compliance of the orders dated 12.09.2022 and 25.10.2022.

2. Learned counsel also submits that another direction which is being sought to the extent of the interest accrued on the amount of Rs.

Signature Not Verified Digitally Signed By:VINOD KUMAR

13:18:04 Neutral Citation Number 2023/DHC/000433

8.42 crores @ 8% be also released at the earliest.

3. Learned counsel submits that he will file an early hearing application before the DRT-II and seek an early hearing of the applications which are listed for hearing on 06.03.2023.

4. As and when the application for early hearing is listed, learned DRT-II is requested to endeavour to pre-pone the date of hearing fixed for 06.03.2023 to any date earlier to that, as per its convenience.

5. Learned DRT-II is requested further to endeavour to dispose of the application of the petitioner on a date which is to be fixed by it and not later than two weeks thereafter.

6. The present petition is disposed of in view of the aforesaid directions.

TUSHAR RAO GEDELA, J .

JANUARY 16, 2023/nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

13:18:04