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Canara Bank vs M. Amarender Reddy on 9 September, 2016

Bench: Dipak Misra, C. Nagappan

      ITEM NO.5                               COURT NO.4                 SECTION XIIA

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

      Petition(s) for Special Leave to Appeal (C)                  No(s).    19118/2016

      (Arising out of impugned final judgment and order dated 11/04/2016
      in WP No. 39735/2015 passed by the High Court of Judicature at
      Hyderabad for the State of Telangana and the State of Andhra
      Pradesh)

      CANARA BANK                                                          Petitioner(s)

                                                      VERSUS

      M. AMARENDER REDDY AND ANR.                                          Respondent(s)

      (with appln. (s) for deletion of proforma respondents and interim
      relief and office report)

      Date : 09/09/2016 This petition was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE C. NAGAPPAN

      For Petitioner(s)                 Mr.   Rajesh Kumar, Adv.
                                        Mr.   Gaurav Kumar Singh, Adv.
                                        Mr.   Rakesh Chaurasiya, Adv.
                                        Mr.   Anant Gautam, Adv.
                                  For   M/s   Mitter & Mitter Co.

      For Respondent(s)

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

This is an application for deleting the name of the respondent No.2, the authorised officer of the Canara Bank.

Accepting the prayer made in the application, the name of respondent no.2 stands deleted from the array of parties at the risk of the petitioner.

As the service is complete in respect of Respondent No.1, let ARORA Date: 2016.09.10 the matter be set out for final disposal after eight weeks. 12:46:41 IST Reason:

(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master