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C.I.T,Cochin vs M/S Federal Bank Ltd. on 16 July, 2015

     ITEM NO.6                            REGISTRAR COURT. 1                         SECTION IIIA

                                   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 MRS. RACHNA GUPTA

                                          Civil Appeal    No(s).       1659/2012

     C.I.T,COCHIN                                                                   Appellant(s)

                                                         VERSUS

     M/S FEDERAL BANK LTD.                                                          Respondent(s)



     WITH
     C.A. No. 1660/2012
     (With C.A. No. 1661/2012

     Date : 16/07/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                          Mr A Deb Kumar, Adv.
                                          Mr. B. V. Balaram Das,Adv.

     For Respondent(s)
                                           Mr. M. P. Vinod,Adv.
                                           Mr Pavan Kumar,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service of sole respondent is complete. Appellant has not filed statement of case. However, it has been filed by the respondent.

In the second set of appeals, C.A.No.1660, 1661 of 2012, statement of case of the appellant as well as the sole respondent has already come on record.

Matters stand complete. Registry to process the matters Signature Not Verified for being listed before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar