LAWS(SC)-1997-2-104

DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION CO

Decided On February 11, 1997
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
Skipper Construction Co Respondents

JUDGEMENT

(1.) This order is in continuation of the order dated January 31, 1997 and the order dated February 7, 1997.

(2.) Pursuant to the notice given to Sri R.C.Suneja (formerly Chairman and Managing Director of the New Bank of India), he has filed a detailed counter setting out several facts and circumstances and putting forward several defences. He has also filed a list of all the movable and immovable properties held by him, his wife and his children. The Canara Bank has filed an elaborate response in the matter. The Punjab National Bank, into which the New Bank of India has been merged, has also offered to file their response.

(3.) The other directors of New Bank of India, to whom notices were directed, viz., Ms.Tajwar Rehman Sawhney, Sri Sudershan Lal, Sri S.S.Ranade and Sri J.K.Sawhney have filed their explanations.