YES BANK LIMITED Vs. NEL HOLDINGS SOUTH LIMITED

JUDGEMENT

(1.) Both the sides having argued the matter vehemently for sometime, now graciously agree with the suggestion of this Court (which being consistent with the past practice of this Court) that the application of the petitioner i.e., IA No.2260/2022 be taken up by the DRT for consideration, that the second respondent herein be permitted to be impleaded as one of the opponents to the subject application and that all the stakeholders shall have right of participation in the matter and further the DRT shall take the subject application for consideration & disposal preferably within an outer limit of three weeks.

(2.) Ordered accordingly and the writ petition is disposed off keeping open all contentions. Till the application is decided, the reprieve granted by this Court would continue.