Supreme Court - Daily Orders
Bank Of Baroda vs M/S Kaushambi Paper Mills Pvt. Ltd. on 9 May, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.27 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3687/2021
(Arising out of impugned final judgment and order dated 31-08-2020
in WC No. 12699/2020 passed by the High Court of Judicature at
Allahabad)
BANK OF BARODA & ANR. Petitioner(s)
VERSUS
M/S KAUSHAMBI PAPER MILLS PVT. LTD. & ORS. Respondent(s)
Date : 09-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Abhindra Maheshwari,Adv.
Mr. Nishant Bhargava,Adv.
Ms. Tulika Mukherjee, AOR
For Respondent(s) Mr. K.M.Nataraj,ASG
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per the office report, though service of notice is complete on the all four respondents, but no one has entered appearance on their behalf so far.
Union of India is impleaded as a party-respondent. Mr. Arvind Kumar Sharma, learned counsel takes notice on behalf of respondent No.5-Union of India.
A complete set of paper book be supplied to the Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.05.10 learned counsel for the newly impleaded respondent within 16:26:19 IST Reason: a week.
1 Learned counsel for the petitioners is also permitted to serve a copy of the petition upon the standing counsel for the State of Uttar Pradesh.
List after eight weeks.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
2