Vikas Aggarwal vs Reserve Bank Of India And Ors
2024 Latest Caselaw 10550 P&H

Punjab-Haryana High Court

Vikas Aggarwal vs Reserve Bank Of India And Ors on 1 July, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                      Neutral Citation No:=2024:PHHC:081409-DB




              IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                  CWP
                                                  CWP-1160-2022 (O&M)
                                                  Date of Decision
                                                          Decision: July 1, 2024

Vikas Aggarwal                                                ..... Petitioner

                            Versus

Reserve Bank of India and others                              ..... Respondents

CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MS. JUSTICE AMARJOT BHATTI

Present:      Mr. Anand Chhibbar, Senior Advocate with
              Mr. Nitin Kaushal, Advocate,
              Mr. Tony Anand, Advocate,
              Mr. Ajay Kumar, Advocate and
              Ms. Stuti Vatsa, Advocate for petitioner.
                                            petitioner.

              Mr. Inderesh Goel, Advocate for respondent No. 1.

              Mr. Puneet Bali, Senior Advocate with
              Ms. Sonia Madan, Advocate and
              Mr. Vishavjeet S. Beniwal, Advocate for respondent no.3

          Mr. Ankur Mittal, Advocate;
          Mr. D.K. Gupta, Advocate;
          Mr. Bhaskar, Advocate and
          Ms. Preety Choudhary, Advocate (through VC)
          for respondent No. 4
                             ****
LISA GILL, J.

For orders see, CWP-1156-2022 titled as Pradeep Aggarwal versus Reserve Bank of India and others, others, decided vide sepa separate rate judgment of even date.

( LISA GILL ) JUDGE

(AMARJOT BHATTI) July 1, 2024 JUDGE rts/s.khan Whether speaking/reasoned :Yes/No. Whether hether reportable : Yes/No.

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