Supreme Court - Daily Orders
M/S. Ace Agro Bio-Energy Farms Pvt. Ltd. vs State Bank Of India on 6 September, 2022
1
ITEM NO.48 REGISTRAR COURT. 2 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 SH. S.P.S. LALER
IA 75586/2022, in Petition(s) for Special Leave to Appeal (C)
No(s). 9415/2022
M/S. ACE AGRO BIO-ENERGY FARMS PVT. LTD. & ORS. Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
IA No. 75586/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 06-09-2022 These matters were called on for hearing today.
For Petitioner(s)
Ms. Anshula Vijay Kumar Grover, AOR
Mr. J. Rajesh,Adv.
Ms. Nitika Grover,Adv.
For Respondent(s)
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal,Adv.
Mr. Arjun Bhatia,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent No.1 has already filed the counter affidavit. Service of notice is complete on respondent No. 4 but none has entered appearance on his behalf.
Signature Not Verified Ld. Counsel for petitioners has filed proof of service withoutsupporting affidavit in respect of Respondent Nos. 2 and 3.
Digitally signed by MADHU GROVER Date: 2022.09.07 14:23:49 IST Reason:However, this service proof is also defective, as in respect of Respondent No.2 notice served to Mr. Ramesh Babu without mentioning his relation with respondent No.2 and in respect of respondent No.3 2 notice sent through e-mail and not by hand. Hence, this cannot be treated as valid service.
Ld. Counsel for petitioner is directed to cure the said defects or to take appropriate steps for effecting service upon Respondent Nos. 2 and 3 within a period of one week.
List again on 19.9.2022.
S.P.S. LALER Registrar MG