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State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 4 July, 2019

     ITEM NO.66                            REGISTRAR COURT. 2              SECTION XII-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 SURINDER S. RATHI


     Civil Appeal                 No(s).   3020/2019

     STATE BANK OF INDIA REPRESENTED BY ITS CHIEF MANAGERAppellant(s)

                                                       VERSUS

     M/S VENSHIV PHARMA CHEM (P) LTD. REP. BY ITS MANAGING DIRECTOR K.
     SAMBA SIVA REDDY & ORS.                            Respondent(s)

     (IA NO.146114/2018 (Application for impleadment as party respondent
     filed by Mr. Yadav Narender Singh, Advocate) )

     Date : 04-07-2019 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr. A. V. Rangam, AOR

     For Respondent(s)                 Mr. Byrapaneni Suyodhan,Adv.
                                       Ms. Tatini Basu, AOR

                                        Mr. Amit Agrawal, AOR

                                       Mr. Kshitij Maheshwari,Adv.
                                       Mr. Yadav Narender Singh, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service is complete.

Learned counsel for the parties have not filed statement of case within the prescribed period.

Ld. Counsel for respondents seeks and is given four weeks’ time to file counter affidavit. After expiry of four weeks, the matter be processed for listing before the Hon'ble Court under the Signature Not Verified rules.

SURINDER S. RATHI Registrar MG