NEELIMA BAGARIA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CM No.6843/2011 has been filed by the petitioner for revival of the writ petition which was disposed of on 27th August, 2010. The said application came up before this Court first on 13 th May, 2011 when notice thereof was ordered to be issued to the respondents.

(2.) THE petitioner applicant thereafter filed CM No.7734/2011 seeking inter alia stay of the action initiated by the respondent no.3 Standard Chartered Bank (Bank) under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002. THE said application came up before this Court on 27 th May, 2011. Vide ex parte order of that date it was directed that no further steps be taken in terms of the possession notice dated 13 th May, 2011 issued by the Bank.

(3.) THE petitioner has appeared today in person and has also filed CM No.11635/2011 for vacation of the order dated 3 rd August, 2011 and inter alia seeking restoration of the order dated 27 th May, 2011 granted earlier.