Supreme Court - Daily Orders
National Urban Cooperative Bank Ltd. ... vs Ravi Pratap Singh . on 8 February, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.13 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016 in Petition(s) for Special Leave to Appeal (C) No.
37014/2013
(Arising out of impugned final judgment and order dated 23/09/2013
in WP No. 8486/2013 passed by the High Court of Judicature at
Allahabad)
NATIONAL URBAN COOP.BANK LTD.PRATAPGARH Petitioner(s)
VERSUS
RAVI PRATAP SINGH & ORS. Respondent(s)
(for deletion of the name of respondent)
Date : 08/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Petitioner(s) Mr. Shantwanu Simha, Adv.
Mr. Ashok Kumar Singh,Adv.
For Respondent(s) Ms. Anu Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
An application (I.A. No.1/2016) has been filed seeking deletion of the name of respondent No.6 from the array of parties.
I.A. No.1/2016 is allowed.
The name of respondent No.6 be deleted from the array of parties at the risk and responsibility of the petitioner.
Amended cause title be filed within four weeks.
Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.02.09 16:48:45 IST Reason: (RASHMI DHYANI) (SUMAN JAIN) SR.P.A. COURT MASTER