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Samir Narain Bhojwani vs Union Bank Of India Thr. Secretary on 2 May, 2019

     ITEM NO.5                                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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                            No(s).      7868/2018

     SAMIR NARAIN BHOJWANI                                                         Petitioner(s)

                                                              VERSUS

     UNION BANK OF INDIA THR. SECRETARY & ORS.                                     Respondent(s)

     (FOR ADMISSION                     )

     Date : 02-05-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                              Mr Adith Nair, Adv.
                                              Mr. Vikas Mehta, AOR

     For Respondent(s)
                                              Mr Aditya Gaggar, Adv.
                                              Mr. O. P. Gaggar, AOR


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

Respondent no.1 has already filed counter affidavit. Service is complete on respondent no.8 but none has entered appearance.

Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 2 to 7 within two weeks time as last opportunity. Ld. Counsel for the petitioner has requested for service to be effected through the District Court. Allowed. Dasti is also requested. Dasti in addition is allowed. Service through authenticated e-mail is permitted.

List again on 21.8.2019.

ANIL LAXMAN PANSARE 12:11:11 IST Reason:

Registrar