Supreme Court - Daily Orders
M/S Siticable Network Ltd. (Now Known As ... vs Rajiv Suri on 28 January, 2021
ITEM NO.27 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION IX
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 SH. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 807/2020
M/S SITICABLE NETWORK LTD. (NOW KNOWN AS SITI NETWORKS LTD)
Petitioner(s)
VERSUS
RAJIV SURI Respondent(s)
(For Acceptance of Bank Guarantee.
IA No. 5887/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-01-2021 These matters were called on for hearing today.
For Petitioner(s)
Ms. Ashmi Mohan, Adv.
Mr. Ujjal Banerjee, AOR
For Respondent(s)
Mr. Ajit Anekar, Adv.
Ms. Srija Choudhury, Adv.
Ms. Madhumita Bhattacharjee, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Mr. Amit Kumar Gupta, Manager and Ms. Priya Rai, Deputy Manager, ICICI Bank Ltd., TxB, K-1, Senior Mall, Sector-18, Noida-201 301, Uttar Pradesh, India have been authorized to verify the extended Bank Guarantee No.0031BGFD020720 dated 27.1.2020 amended on 4.12.2020 for Rs.44,64,768/- (Rupees forty Signature Not Verified four lacs sixty four thousand seven hundred sixty Digitally signed by ASHA SUNDRIYAL Date: 2021.01.30 eight only) vide letter dated 04.12.2020 by Mr.Aayush Jain, 12:02:52 IST Reason:
Deputy Manager, ICICI Bank Ltd., TxB, K-1, Senior Mall, Sector - 18, Noida - 201 301, Uttar Pradesh, India. Item No.27 -2- Authorization letter has been produced. Self-attested copies of their Identity Cards, Aadhar Cards, PAN Cards have been produced to establish their identity. Hence, the Bank Guarantee No. 0031BGFD020720 dated 27.1.2020 amended on 4.12.2020 for Rs.44,64,768/- (Rupees forty four lacs sixty four thousand seven hundred sixty eight only) has been valid upto 06.01.2022 is accepted.
The original Bank Guarantee be sent to the Accounts II Branch for keeping the same in safe custody. A copy of the same also be kept on record.
The appellant shall renew the Bank Guarantee at least one month before 06.1.2022 (if not discharged before that by the order of Hon’ble Supreme Court of India). In case, such renewal is not done within the stipulated time, the matter shall be placed before the Hon’ble Court with an appropriate office report.
RAJESH KUMAR GOEL Registrar