Supreme Court - Daily Orders
V.K. Kennedy Kumar vs Standard Chartered Bank on 25 October, 2019
ITEM NO.69 REGISTRAR COURT. 2 SECTION XII
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. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 20823/2019
V.K. KENNEDY KUMAR Petitioner(s)
VERSUS
STANDARD CHARTERED BANK & ANR. Respondent(s)
WITH
SLP(C) No. 21411/2019 (XII)
(FOR ADMISSION and I.R. and IA No.128674/2019-CONDONATION OF DELAY
IN REFILING
[ TO BE TAKEN UP ALONG WITH ITEM NO. 10 I.E. SLP(C)NO.20823/2019 ])
Date : 25-10-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Aravindh S., AOR
For Respondent(s)
Mr. Jinendra Jain, AOR
Mr. Shekhar Raj Sharma, Adv.
Mr. Sanjeev Sagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance: Mr. Aravindh S. ,Ld. Counsel present on behalf of the Petitioner.
Mr. Shekhar Raj Sharma, Ld. Counsel present on behalf of the Respondent.
Service of notice is complete on both the Respondents but no Signature Not Verified one has chosen to enter appearance on their behalf. However, Mr. Digitally signed by MADHU GROVER Date: 2019.10.26 11:00:55 IST Reason: Shekhar Raj Sharma, Ld. Counsel on behalf of Mr. Jinendra Jain, Ld. ITEM NO.69 REGISTRAR COURT. 2 SECTION XII Advocate-on-Record undertakes to appear for Respondent No. 1. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit.
List again on 13.01.2020.
SURINDER S. RATHI Registrar