Madhya Pradesh High Court
Sampurnanand Dhar Dwivedi vs Union Bank Of India on 2 July, 2015
WP-14944-2014
(SAMPURNANAND DHAR DWIVEDI Vs UNION BANK OF INDIA)
02-07-2015
Parties through their respective counsel. Heard on I.A. No.
15419/2014, an application for correction of the cause-title.
For the reasons stated in the application, the same is allowed.
Let necessary amendment in the cause-title be carried out
within three days.
Mr.Ashish Shroti, learned counsel for the respondents No. 2 to
5 undertakes to supply copy of reply as well as I.A. No. 6030/2015, an application for vacating interim order, to learned counsel for the petitioner during the course of the day.
As prayed, let the writ petition be listed alongwith W.P. No. 15245/2014 and W.P. No. 15248/2014 in the week commencing 13.07.2015.
Interim order passed on earlier occasion shall continue till next date of hearing.
C.C. as per rules.
(ALOK ARADHE) JUDGE