Delhi High Court - Orders
Naseem Ahmad vs Gen. Manager Vijaya Bank on 16 November, 2022
$~R-158
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11357/2005
NASEEM AHMAD ..... Petitioner
Through: Mr. Bijay Kumar, Advocate.
versus
GEN. MANAGER VIJAYA BANK ..... Respondent
Through: Mr. Rajat Arora, Advocate.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 16.11.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
Learned counsel for the petitioner submits that Vijaya Bank has got amalgamated with Bank of Baroda.
An oral request has been made by learned counsel for the petitioner for amendment of cause title from 'Naseem Ahmad Versus The General Manager, Vijaya Bank' to 'Naseem Ahmad Versus The General Manager, Bank of Baroda'.
The present writ petition is connected with W.P.(C) 8865/2005 listed as Regular-157. In W.P.(C) 8865/2005, vide order dated 05.09.2022, the cause title of the writ petition has already been amended from Vijaya Bank Versus Naseem Ahmad to Bank of Baroda Versus Naseem Ahmad.
Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:18.11.2022 12:16:59In view of the same, the oral request of learned counsel for the petitioner in the present petition is allowed. The cause title of the petition be amended from 'Naseem Ahmad Versus The General Manager, Vijaya Bank‟ to 'Naseem Ahmad Versus The General Manager, Bank of Baroda‟.
Let an amended memo of parties be filed by learned counsel for the petitioner.
The Registry is directed to make necessary changes in the record pertaining to the present writ petition. Henceforth, cause title of the present case be read as 'Naseem Ahmad Versus The General Manager, Bank of Baroda‟.
Let the matter remain on board.
GAURANG KANTH, J NOVEMBER 16, 2022/kd Signature Not Verified Digitally Signed By:RITU DHIRANIA Signing Date:18.11.2022 12:16:59