Supreme Court - Daily Orders
The South Malabar Gramin Bank Known As ... vs The Regional Provident Fund ... on 3 February, 2020
ITEM NO.62 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). 22390/2019
THE SOUTH MALABAR GRAMIN BANK KNOWN AS THE KERALA GRAMIN
BANKPetitioner(s)
VERSUS
THE REGIONAL PROVIDENT FUND COMMISSIONER & ANR. Respondent(s)
Date : 03-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms Sujaya Bardhan, Adv.
Mr Yash Kapoor, Adv.
Mr. Rituraj Biswas, AOR
For Respondent(s)
Mr Varun Agarwal, Adv.
Mr. Chandra Prakash, AOR
Ms Sindhu T.P., Adv.
Mr Mukund P Unny, Adv.
Mr Bineesh K, Adv.
Mr Ashwini Kumar Singh, Adv.
Mr. P. V. Dinesh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 has filed counter affidavit. Office report shows that vakalatnama on behalf of respondent no.2 has been filed on 6.1.2020 but counter affidavit has not been filed till today. However, ld. Counsel for respondent no.2 seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further opportunity stands Digitally signed by Anil Laxman Pansare Date: 2020.02.04 12:19:05 IST declined.
Reason:
ANIL LAXMAN PANSARE Registrar