Supreme Court - Daily Orders
Trivandraum Co-Op.Urban Bank Ltd. vs Mohan Kumar R. on 13 January, 2014
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ITEM NO.26 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 2097 OF 2009
TRIVANDRAUM CO-OP.URBAN BANK LTD. Appellant (s)
VERSUS
MOHAN KUMAR R. Respondent(s)
(OFFICE REPORT ON DEFAULT)
Date: 13/01/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
(IN CHAMBERS)
For Appellant(s) Ms. Neelam Saini,Adv.
Mr. M.P. Vinod,Adv.
For Respondent(s) Mr. T.G. Narayanan Nair,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the respondent relies on a letter which was served on 21.05.2013, addressed to the Registrar, mentioning therein that learned counsel for the appellant had been informed, as far back as on 30.06.2008, about the demise of the sole respondent. Keeping in view the time that has elapsed thereafter, it is clear that the appeal has abated and it is dismissed as such.
Learned counsel for the appellant, however, submits that she will be filing application for setting aside the abatement.
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