Supreme Court - Daily Orders
State Bank Of India vs Rajesh Agarwal on 15 April, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai, Hrishikesh Roy
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ITEM NOS.1+12+24 Court 3 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s). 3931/2021
(Arising out of impugned final judgment and order dated 10-12-2020
in WP No. 19102/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
STATE BANK OF INDIA & ORS. Petitioner(s)
VERSUS
RAJESH AGARWAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.32669/2021-EXEMPTION FROM FILING
AFFIDAVIT)
WITH
Special Leave Petition (C) No. 5056/2021
(FOR ADMISSION and I.R. and IA No.44254/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT....[TO BE TAKEN UP ALONG WITH ITEM NO.
1 I.E. SLP(C) No. 3931/2021] )
Special Leave Petition (C) No. 4922/2021
(FOR ADMISSION and I.R. and IA No.42980/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.42982/2021-EXEMPTION FROM
FILING AFFIDAVIT....[TO BE TAKEN UP ALONG WITH ITEM NO. 1 I.E.
SLP(C) No. 3931/2021] )
Date : 15-04-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Parties: Mr. Tushar Mehta, SG
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Signature Not Verified
Mr. V.M. Kannan, Adv.
Digitally signed by R
Natarajan
Date: 2021.04.17
12:42:17 IST
Reason: Mr. Rakesh Dwivedi, Sr. Adv
Mr. Gopal Jain, Sr. Adv.
Mr. Ramesh Babu M R, AOR
Ms. Manisha Sigh, Adv.
Ms. Nisha Sharma, Adv.
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Mr. Jasmeet Singh, AOR
Mr. Saif Ali, Adv.
Mr. Pushpendra S. Bhadoriya, Adv.
Ms. Rusheet Saluja, Adv.
Dr. Amar Mishra, Adv.
Mr. Rohit Singh Raghuwanshi, Adv.
Mr. Mukul Rohatgi, Sr. Adv.
Mr. Arunabh Chowdhury, Adv.
Mr. Vaibhav Tomar, Adv.
Ms. Barnalli Chowdhury, Adv.
Mr. Karma Dorji, Adv.
Mr. Dechen W. Lachungpa, Adv.
Mrs. Pragya Baghel, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications seeking exemption from filing certified copy of the impugned order are allowed.
Issue notice.
Dasti service, in addition, is permitted. Learned counsel is permitted to file counter affidavit within a period of four weeks from today. Rejoinder affidavit within two weeks thereafter.
Set down for hearing on Tuesday, the 13th July, 2021 on top of the Board.
Meanwhile, the Minutes/Order dated 15.02.2019 passed by the Joint Lenders Meeting is not to be acted upon. The High Court insofar as it observed that a personal hearing be given is stayed.
(R. NATARAJAN) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR