M/S Satnam Agri Products Ltd. & Ors vs Union Of India & Ors.
2014 Latest Caselaw 6715 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+        W.P.(C) 7158/2014 & CM No.16189/2014 (stay)

         M/S SATNAM AGRI PRODUCTS LTD. & ORS                  ..... Petitioners
                      Through: None

                     Versus

         UNION OF INDIA & ORS                              ..... Respondents
                       Through:          Mr. Anil Kumar Sangal with
                                         Mr. Siddharth Sangal, Adv. for
                                         respondent/SBI.

         CORAM:
         HON'BLE THE CHIEF JUSTICE
         HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW


                                  ORDER

11.12.2014

The petition was dismissed by order dated 10.12.2014 with costs of Rs.20,000/- to the respondent - Indian Overseas Bank observing that the said Bank alone appeared on advance notice.

2. However, it is brought to our notice by Mr. Anil Kumar Sangal, Advocate that he entered appearance for the respondents No.2, 5, 6, 7 and 11 (State Bank of India) and that his appearance was also marked in the cause title to the order.

3. After verifying the record, it is confirmed by the Registry that there was appearance on behalf of the State Bank of India too.

4. Hence, accepting the oral request made by Mr. Anil Kumar Sangal, Advocate, para 29 of the order dated 10.12.2014 shall stand modified as under:

"29. Accordingly, the petition is dismissed with costs of Rs.20,000/-".

CHIEF JUSTICE

RAJIV SAHAI ENDLAW, J.

DECEMBER 11, 2014 pk