Supreme Court - Daily Orders
Central Bank Of India vs Maharashtra State Co Op Bank Ltd on 15 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.11 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 30354/2017
(Arising out of impugned final judgment and order dated 16-10-2017
in FA No. 1389/2017 passed by the National Consumers Disputes
Reddressal Commission, New Delhi)
CENTRAL BANK OF INDIA Petitioner(s)
VERSUS
MAHARASHTRA STATE CO OP BANK LTD Respondent(s)
(FOR ADMISSION and I.R.)
Date : 15-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Debal Banerji,Sr.Adv.
Ms. Meera Mathur, AOR
Ms. Divya Harchandani,Adv.
For Respondent(s) Mr. M. Y. Deshmukh, AOR
Mr. Shakti Pandey,Adv.
Mr. Sagar Pahune Patil,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Subject to payment of Rs.2,00,000/- (Rupees two lakhs) towards costs to the respondent, the appeal of the petitioner before the National Disputes Redressal Commission may be heard on merits, condoning the delay.
Parties are directed to appear before the National Commission for further proceedings on 11th December, 2017.
The costs may be paid before the said date. The special leave petition is, accordingly, disposed of.
Signature Not VerifiedPending application(s), if any, shall also stand Digitally signed by MADHU BALA disposed of.
Date: 2017.11.16 14:14:35 IST Reason:
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER