Supreme Court - Daily Orders
National Bank For Agriculture And Rural ... vs Chita Ranjan Patnaik on 10 January, 2020
ITEM NO.61 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). 14617/2019
NATIONAL BANK FOR AGRICULTURE AND RURAL DEVELOPMENT (NABARD) &
ANR.Petitioner(s)
VERSUS
CHITA RANJAN PATNAIK & ORS. Respondent(s)
Date : 10-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr H.S.Dahiya, Adv.
Mr. Balraj Dewan, AOR
For Respondent(s)
Ms Binisa Mohanty, Adv.
Mr. Mritunjay Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Service is complete on respondent nos. 2 and 3.
Digitally signed by
Anil Laxman Pansare
Date: 2020.01.11
13:43:00 IST
Reason:
As per office report, respondent no.1 has been served on 8.12.2019 and vakalatnama has been filed on 9.12.2019 but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. However, ld.counsel for respondent no.1 seeks four weeks more time for filing counter affidavit. Granted as last chance.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.
ANIL LAXMAN PANSARE Registrar