Supreme Court - Daily Orders
Sanjay Sharma vs Kotak Mahindra Bank Ltd. on 16 November, 2017
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.21 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 90653/2017, in Petition(s) for Special Leave to Appeal (C)
No(s). 330/2017
SANJAY SHARMA Petitioner(s)
VERSUS
KOTAK MAHINDRA BANK LTD. & ORS. Respondent(s)
(FOR APPLICATION FOR SUBSTITUTION ON IA 90653/2017 and
APPLICATION FOR SUBSTITTUION ON IA90652/2017)
Date : 16-11-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
For Petitioner(s) Mr. R. C. Kaushik, AOR
For Respondent(s) Mr. Arun Aggarwal, AOR
Mr. Gaurav Aggarwal,Adv.
Mr. Taranjeet Singh,Adv.
Ms. Anshika Agarwal,Adv.
Mr. Rajeev Singh, AOR
Mr. Bharat Monga,Adv.
Ms. Supriya Juneja, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing application (IA No.90653/2017)for substitution is condoned.
Application (IA No.90652/2017) for substitution filed by Mr Rajeev Singh, learned counsel to bring on record Lrs of deceased respondent No.4 is allowed and the name of LRs of deceased respondent No.4 is allowed to come on record. Cause title be amended accordingly.
Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.11.21 17:45:55 IST Reason: SIGNER CARD OF MR DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA (OM PARKASH SHARMA) (RAJINDER KAUR) AR CUM PS BRANCH OFFICER