Supreme Court - Daily Orders
Subhash Trimbak Tumkar vs Bank Of Baroda And Ors. on 25 January, 2017
ITEM NO.56 REGISTRAR COURT. 1 SECTION IX
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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 32208/2015
SUBHASH TRIMBAK TUMKAR Petitioner(s)
VERSUS
BANK OF BARODA AND ORS Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 31818/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 32880/2015
Interim Relief and Office Report)
Date : 25/01/2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Garvesh Kabra,Adv.
Mr. Abhisth Kumar,Adv.
Mr. Gaurav Nair, Adv.
Ms. Sakshi Vaid, Adv.
For Respondent(s)
Ms. Praveena Gautam,Adv.
Mr. Aditya Gaggar, Adv.
Mr. O. P. Gaggar,Adv.
Mr. Dushyant Kumar, Adv.
Mr. K.N. Agnihotri, Adv.
Mr. Pradeep Kumar Dubey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 32208/2015
Signature Not Verified
Respondent No.1 has already filed the counter affidavit. Digitally signed by RUPAM DHAMIJA Date: 2017.01.27 16:23:06 IST Reason: Despite last opportunity having been granted, spare copies for service of respondent Nos.2 to 4 have not been filed.
Item No.56 -2-Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions. SLP(C) No. 31818/2015
Fresh matter.
SLP(C) No. 32880/2015 Respondent No.1 has already filed the counter affidavit. None appears for respondent Nos.3 and 4, despite due service.
Last opportunity is granted for furnishing fresh address and taking fresh steps in terms of Government O.M. No.12(77)/10-Judl., dated 18.8.2011 for service of respondent No.2 within two weeks' time. Notice thereafter be issued.
List again on 28.2.2017.
(PAWAN DEV KOTWAL) Registrar