Supreme Court - Daily Orders
The Cosmos Co Operative Bank Ltd. vs Central Bank Of India on 20 January, 2020
ITEM NO.54 REGISTRAR COURT. 2 SECTION IX
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 11557/2019
THE COSMOS CO OPERATIVE BANK LTD. Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 20-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Sahil Tagotra, AOR
Mr. Ivo D’Costa, Adv.
Ms. Aditi Pathak, Adv.
For Respondent(s)
Mr. Krishan Kumar, AOR
Mr. Mohit Gulati, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Respondent No. 1 has already filed the Counter Affidavit. Ld. counsel for the petitioner has filed an application for substituted service in respect of Respondent Nos. 2 and 3 which is defective. Ld. counsel shall within a period of four weeks rectify the defects whatever have been found in the said application.
Signature Not VerifiedDigitally signed by Rajiv Kalra Date: 2020.01.20
However, today Ld. Counsel for the petitioner prayed for 17:12:20 IST Reason: dasti notice to be served through the Counsel appearing in the Court below. Two weeks’ time, is given to the Ld. Counsel for the Petitioner to file the proof of service. ITEM NO.54 REGISTRAR COURT. 2 SECTION IX The respondent No. 4 is reported to be dead. Ld. counsel for the petitioner shall within a period of four weeks file an application for substitution to bring on record the Lrs. Of the said deceased respondent.
List again on 19.03.2020.
RAJIV KALRA Registrar pm