Supreme Court - Daily Orders
North Eastern Carrying Corp.Ltd. vs Central Bank Of India . on 12 January, 2010
ITEM NO.130
4 REGISTRAR COURT.2 SECTION IVA
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 ASHOK MENON
Petition(s) for Special Leave to Appeal (Civil) No(s).13635/2009
NORTH EASTERN CARRYING CORP.LTD. Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA & ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 12/01/2010 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Arvind Kumar Gupta,Adv.
For Respondent(s)
Mrs Rachna Gupta,Adv.
UPON hearing counsel the Court made the following
O R D E R
Service of notice is complete on all the respondents. There is no appearance for respondent nos. 2 and 3. Respondent no. 1 appeared. Counsel appearing for respondent no. 1 submits that he has not received the copy of the petition. Counsel for the petitioner is directed to serve the copy of the pleadings on the counsel appearing for respondent no. 1 within two weeks. Counter affidavit, if any, shall be filed within four weeks thereafter.
List the matter on 23.02.2010.
(ASHOK MENON)
vk Registrar