Hdfc Bank vs S S Corporation And Others

Mr. Vikrant Kumar appears for the Appellant in Cyber Appeal No. 12/2015 and Ms. Romila Joshi in Cyber Appeal No. 26/2015.  No one

appears for the Appellant in Cyber Appeal No. 32/2015.  Dena Bank which was appearing as R-2 in all the Appeals was permitted to be deleted

from the array of parties vide order dated 4.2.2021.  By the order dated 26.9.2019 further proceedings against R-3 Reliance Communications in

all the appeals were kept in abeyance.    It was recorded in the order dated 5.8.2020, on the submissions of Mr. Shashank Sharma, Ld.

Counsel for IDBI that they are proforma parties and would not be filing any reply in these appeals.  In the connected matters, HDFC Bank and

ING Vysya/Kotak Mahindra Bank are the co-appellants.  Axis Bank and ICICI Bank respectively R-8 and R-9 in all the appeals, have filed their

reply.  R-7 IndusInd Bank in all the connected appeals has not filed its reply till date.  As per the order dated 18.8.2020 of the Hon’ble

Tribunal passed in M.A. No. 169/2020, along with M.A. No. 170 & 171/2020, it was observed by the Hon’ble Bench that in case no one appears

for R-1 i.e. S.S. Corporation, the matter may be considered for ex-parte hearing of the appeal.

Let these appeals be placed before Hon’ble Tribunal in the light of the order dated 18.8.2020, as well as the fact that despite being afforded ample

opportunities R-7 IndusInd Bank failed to file any reply in the appeals.Â