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M/S Ruchi Soya Industries Ltd Through ... vs Idfc Bank Ltd Through Its General ... on 19 February, 2019

     ITEM NO.26                           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 ANIL LAXMAN PANSARE

     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 KUMARPetitioner(s)

                                                     VERSUS

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



     Date : 19-02-2019 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. Sudhir Kumar Gupta, AOR


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

Respondent no.1 has opted not to file counter affidavit. Opportunity to respondent nos. 2,3 and 5 to 7 to file counter affidavit has already been declined.

Service is complete on respondent nos. 4 and 8 but none has entered appearance on behalf of respondent no.4.

Ld. Counsel, Mr Manish Gupta appearing on behalf of Mr Sudhir Kumar Gupta, Advocate-on-record appears for respondent no.8. Vakalatnama and counter affidavit be filed within four weeks time.

List again on 2.4.2019.

ANIL LAXMAN PANSARE Registrar