Chattisgarh High Court
Dena Bank vs S. G. Goverdhan 31 Cont/334/2018 ... on 18 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 245 of 2018
1. Dena Bank, A Banking Company constituted under the Banking Companies
(Acquisition and Transfer of Under takings) Act, 1970, through its Chairman-
cum-Managing Director, Having its head office at Maker Towers, Cuffee
Parade, Kulaba, Mumbai - 400005.
2. Assistant General Manager (ROI), in the office of General Manager, Dena
Bank, 207, Akashdeep Building, Badakhamba Road, New Delhi, 110001.
3. Dy. General Manager (CAD), Dena Bank, Head Office Maker Towers,
Cuffee Parade, Kulaba Mumbai - 400005. ---- Petitioners
Versus
S. G. Goverdhan, S/o Shri G.K. Goverdhan, aged about 55 years, R/o
Mamta Nagar, Rajnandgaon (C.G.) ---- Respondent
For Petitioner : Mr. Vinod Deshmukh, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/04/18
1. Learned counsel appearing for the petitioners /applicants pray for extension of time to comply with the order of this Court dated 23.10.2017 passed in Writ Petition No. 655 of 2003.
2. As prayed, further sixty days time is extended to the learned counsel for the applicants to comply with the order dated 23.10.2017.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka