Supreme Court - Daily Orders
The Punjab State Coop Bank Ltd vs Hakim Singh (D) on 16 November, 2016
ITEM NO.13 REGISTRAR COURT. 2 SECTION XV
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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) 26349/2013
THE PUNJAB STATE COOP BANK LTD Petitioner(s)
VERSUS
HAKIM SINGH & ORS Respondent(s)
(with interim relief and office report)
Date : 16/11/2016 This petition was called on for hearing today.
For Petitioner(s) Ms.Niharika Ahluwalia,Adv.
Mr. Abhishek Atrey,Adv.
For Respondent(s) Ms.Rita Gupta,adv.
Mr. D. S. Mahra,Adv.
Mr.Sanjay Gupta,adv.
Dr.Kailash Chand,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dr.Kailash Chand, Ld.counsel undertakes to appear for the sole Lr.of deceased respondent No.1. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.
The previous statement of the petitioner recorded on 4.10.2016 stands corrected that there is no lrs. of deceased respondent No.1.Therefore, Ld.counsel for the petitioner is also directed to file an application for substitution for deceased respondent No.1 within four weeks.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.11.17 10:21:09 TLTList the matter again on 02.01.2017.
Reason:(M V RAMESH) Registrar SB