Supreme Court - Daily Orders
Shashankbhai Jayantibhai Shah vs Hdfc Bank Ltd. on 8 January, 2020
ITEM NO.78 REGISTRAR COURT. 2 SECTION II-B
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10551/2019
SHASHANKBHAI JAYANTIBHAI SHAH Petitioner(s)
VERSUS
HDFC BANK LTD. & ORS. Respondent(s)
WITH
SLP(Crl) No. 10098/2019 (II-B)
IA No. 161455/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 08-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Nikhil Goel, AOR
Mr. Dushyant Sarna, Adv.
For Respondent(s)
Mr. Mohit D. Ram, AOR
Ms. Monisha Handa, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl) No. 10551/2019
Notice could not be served to Respondent No. 1 as postal remarks shows “undelivered”. Hence, Ld. counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him Signature Not Verified within a period of two weeks.
Digitally signed byRajiv Kalra Date: 2020.01.08 18:24:01 IST Reason:
Service is complete upon respondent No. 2, but no one has entered appearance on his behalf.
ITEM NO.78 REGISTRAR COURT. 2 SECTION II-B Respondent No. 3 has already put in appearance and he is granted four weeks’ time, to file the counter affidavit.
List again on 02.03.2020.
SLP(Crl) No. 10098/2019 Notice could not be served to Respondent No. 1 as postal remarks shows “undelivered”. Hence, Ld. counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of two weeks.
Shri Mohit D. Ram, Advocate has filed Vakalatnama/Appearance on behalf of Respondent No.2. Respondent No. 2 is granted four weeks’ time, to file the counter affidavit.
List again on 02.03.2020.
RAJIV KALRA Registrar pm