Association Of ... vs Indian Bank & Ors
2022 Latest Caselaw 1859 Cal

06.04.2022
 S/L No.28
 KS
                                           W.P.A. 6775 of 2020
             Association of Multi-Disciplinary Engineering Consultants & Anr.
                                                 -Vs.-
                                          Indian Bank & Ors.


                                  Mr. Anindya Lahiri
                                  Ms. Pranati Das
                                                       .....For the Petitioners


                 Despite service made by the petitioners the Regional

             Manager, Indian Bank at its Zonal Office is not represented. The

             original notice is taken on record.

                 It appears from the records of this case that on 21 st October,

             2020, a Coordinate Bench had called upon the bank to submit a

             report. No such report has been submitted.

                 The allegation of the petitioner is that the empanelment of

             architects by the concerned bank, was not in terms of the

             eligibility criteria specified in a judgment of the Hon'ble

             Supreme Court.

                 The persons empanelled pursuant to notice inviting

             applications dated 1st July, 2020 for empanelled architects, shall

             not be entrusted any work pending disposal of the writ petition.

             The writ petitioners shall serve notice of this order on the

             respondents and at the Head Office of the Indian Bank at

Chennai.

Let this matter stand adjourned and be listed on 4 th May,

2022.

It is submitted that original advocate on record on behalf of

the petitioners has expired. Fresh Vakalatnama has been filed.

Name of the new advocate on record of the petitioners was

incorporated in the cause list.

All parties are directed to act on a server copy of this order

duly downloaded from the official website of this Court.

(Rajasekhar Mantha, J.)