Supreme Court - Daily Orders
The Authorised Officer Central Bank Of ... vs Shanmugavelu on 12 July, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
SLP(C) 9746-47/2022
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ITEM NO.2 COURT NO.4 SECTION XII
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) Nos.9746-9747/2022
(Arising out of impugned final judgment and order dated 27-10-2021
in CRP No.1892/2021 27-10-2021 in CRP No.2282/2021 passed by the
High Court of Judicature at Madras)
THE AUTHORISED OFFICER CENTRAL BANK OF INDIA Petitioner(s)
VERSUS
SHANMUGAVELU Respondent(s)
(FOR I.R.)
Date : 12-07-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Amit K. Nain, AOR
For Respondent(s) Mr. S. Sethuraman, Adv.
Ms. Aswathi M.K., AOR
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice, returnable in six weeks.
2 Ms Aswathi M K, counsel appears on behalf of the respondent on caveat and waives service.
3 Counter affidavit be filed within a period of three weeks. Rejoinder, if any, be Signature Not Verified filed within a period of two weeks thereafter. Digitally signed by Rajni Mukhi Date: 2022.07.12 18:03:32 IST Reason: 4 List the Special Leave Petitions on 1 September 2022.
5 The direction for refund passed by the High Court shall remain stayed till the next date of listing.
SLP(C) 9746-47/2022
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(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER