Supreme Court - Daily Orders
Bombay Mercantile Cooperative Bank Ltd ... vs M/S U.P Gun House on 4 October, 2021
Bench: A.M. Khanwilkar, C.T. Ravikumar
1
ITEM NO.35 Court 3 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8830/2020
(Arising out of impugned final judgment and order dated 02-07-2019
in MS No. 25784/2018 25-11-2019 in CMA No. 102770/2019 passed by
the High Court Of Judicature At Allahabad, Lucknow Bench)
BOMBAY MERCANTILE COOPERATIVE BANK LTD
THROUGH ITS AUTHORIZED SIGNATORY Petitioner(s)
VERSUS
M/S U.P GUN HOUSE & ORS. Respondent(s)
(I.R. and IA No.82003/2020-CONDONATION OF DELAY IN FILING and IA
No.82005/2020-EXEMPTION FROM FILING O.T. and IA No.82006/2020-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 82003/2020 - CONDONATION OF DELAY IN FILING
IA No. 3628/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 114983/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 82006/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 04-10-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Talha Abdul Rahman, AoR
Mr. Udit A Kokanthankar, Adv.
Mr Mohd. Shaz Khan, Adv
Mr Harsh Vardhan Kediya, Adv.
For Respondent(s)
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Delay condoned.
Digitally signed by DEEPAK SINGH Date: 2021.10.06 18:50:43 IST Reason:Leave granted.
As short question of law is involved, list the matter in the 2 third week of February, 2022.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property.
The parties are at liberty to exchange pleadings.
(DEEPAK SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) ASSISTANT REGISTRAR