Supreme Court - Daily Orders
Subhash Trimbak Tumkar vs Bank Of Baroda And Ors. on 24 August, 2016
ITEM NO.81 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 32208/2015
SUBHASH TRIMBAK TUMKAR Petitioner(s)
VERSUS
BANK OF BARODA AND ORS Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 31818/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(C) No. 32880/2015
Interim Relief and Office Report)
Date : 24/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Garvesh Kabra,Adv.
Mr. Gaurav Nair, Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s)
Mr. Deepak Tyagi, Adv.
Ms. Praveena Gautam,Adv.
Mr. Dushyant Kumar, Adv.
Mr. K.N. Agnihotri, Adv.
Mr. Pradeep Kumar Dubey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.31818/2015
Notice has not been directed.
SLP(C) No. 32208/2015 Signature Not Verified Fresh steps to be taken for service of respondent Nos.2 Digitally signed by RASHI GUPTA Date: 2016.08.27 to 4 10:23:54 IST Reason: within two weeks. Notice thereafter be issued.
Four weeks' time is granted to respondent No.1 for filing counter affidavit.
Item No.81 -2-SLP(C) No. 32880/2015 As per the office report, respondent No.1 has not filed counter affidavit. However, the Ld. Counsel for respondent No.1 submits that he has already filed counter affidavit and on perusal of the record, it is found that respondent No.1 has filed counter affidavit way back in the month of March, 2016. Registry to explain the omission in the next office report.
Fresh steps to be taken for service of respondent Nos.2 and 3 within two weeks. Notice thereafter be issued. None appears for respondent No.4, despite due service. List again on 8.11.2016.
(PAWAN DEV KOTWAL) Registrar