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M/S Ruchi Soya Industries Ltd Through ... vs Idfc Bank Ltd Through Its General ... on 2 April, 2019

     ITEM NO.30                             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 AVANI PAL SINGH

     Petition(s) for Special Leave to Appeal (C)                         No(s).       8796/2017

     M/S RUCHI SOYA INDUSTRIES LTD THROUGH ITS SENIOR OFFICER (LEGAL)
     MR. VINAY KUMAR                                   Petitioner(s)

                                                         VERSUS

     IDFC BANK LTD THROUGH ITS GENERAL MANAGER & ORS.                             Respondent(s)


     Date : 02-04-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                           Ms. Neha Agarwal, Adv.
                                           Mr. E. C. Agrawala, AOR

     For Respondent(s)
                                           Mr. S. S. Shroff, AOR
                                           Mr. Manish Gupta, Adv.
                                           Mr. Sudhir Kumar Gupta, AOR


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

Service is complete on respondent No.4 but none has entered appearance.

Ld. Counsel for respondent No.8 prays for and is granted four weeks time, as last opportunity, to file counter affidavit.

On expiry of four weeks, Registry to process the matter for listing before the Hon'ble Court, as per rules.

AVANI PAL SINGH Registrar