Supreme Court - Daily Orders
Canara Bank vs Ajithkumar G.K. on 27 February, 2020
ITEM NO.60 REGISTRAR COURT. 1 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 30532/2019
CANARA BANK Petitioner(s)
VERSUS
AJITHKUMAR G.K. Respondent(s)
IA No. 18467/2020 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 27-02-2020 These matters were called on for hearing today.
For Petitioner(s)
Mr. Anant Gautam, Adv.
Ms. Sakshi Gaur, Adv.
Mr. Sorabh Dahiya, Adv.
Mr. Vibhu Sharma, Adv.
Mr. Nipun Sharma, Adv.
Mr. Anmol Mehta, Adv.
Mr. Rajesh Kumar-i, AOR
For Respondent(s)
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Mohammed Sadique T.a., AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner submits that the respondent has refused to accept Rs.50,000/-. However, Ld. counsel for the respondent submits that he is ready to accept it any time. Ld. Counsel for the petitioner then submits that he will make Signature Not Verified payment of Rs.50,000/- (Rupees fifty thousand only) in terms of Digitally signed by Anil Laxman Pansare Date: 2020.02.29 14:29:07 IST Reason: Hon’ble Court’s order dated 8.1.2020 to Ld. counsel for the respondent within one week. Be made.
Item No.60 -2-Service is complete on the sole respondent on 3.2.2020, however, counter affidavit has not been filed till today. Vakalatnama has been filed on 30.1.2020. Ld. Counsel for the respondent seeks four weeks’ more time to file counter affidavit. Four weeks’ time is granted as first and only extension in terms of Order V Rule 1(22), Supreme Court Rules, 2013.
Application for direction is kept on hold for some time. List again on 8.4.2020.
ANIL LAXMAN PANSARE Registrar