Supreme Court - Daily Orders
Subhiksha Trading Services Ltd. vs Kotak Mahindra Bank Ltd. on 8 April, 2015
\222 ITEM NO.15 REGISTRAR COURT. 1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Criminal Appeal No(s). 277/2013
SUBHIKSHA TRADING SERVICES LTD & ORS. Appellant(s)
VERSUS
KOTAK MAHINDRA BANK LTD & ANR. Respondent(s)
(with office report)
Date : 08/04/2015 This appeal was called on for hearing today.
For Appellant(s) Ms. Aruna Mathur, Adv. for
M/s Arputham Aruna & Co.,Adv.
For Respondent(s) Ms. Khushboo Bari, Adv.
Ms. Asha Gopalan Nair,Adv.
M/s. Karanjawala & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of lodgement of petition of the appeal is complete. Original record from the courts below have been received.
No additional documents have been filed and parties have opted to not to file the same.
The appeal stands complete. Be processed for listing before the Hon’ble Court as per Rule.
(RACHNA GUPTA) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.04.16 10:19:14 IST Reason: JG