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Subhash Trimbak Tumkar vs Bank Of Baroda And Ors. on 6 December, 2016

     ITEM NO.59                            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
     (With Interim Relief and Office Report)

     Date : 06/12/2016 This petition was called on for hearing today.

     For Petitioner(s)                     Mr. Abhisth Kumar,Adv.
                                           Mr. Gaurav Nair, Adv.

                                           Mr. Garvesh Kabra,Adv.
                                           Mr. Ankit Mishra, Adv.

     For Respondent(s)                     Mr. Dushyant Kumar, Adv.
                                           Mr. Pradeep Kumar Dubey,Adv.

                                           Ms. Praveena Gautam,Adv.
                                           Mr. Jitesh Prakash Gupta, Adv.

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

Respondent no. 1 has already filed counter affidavit. Last opportunity is granted to learned counsel for petitioners for filing spare copies of petition for service of notice on respondent no. 1 within two weeks' time and notice thereafter, be issued.

Notice has not been directed to be issued in this matter.

….contd.

Respondent no. 1 has already filed counter affidavit. None appears for respondent no. 4 despite due service. Learned counsel for petitioners to furnish fresh address and also to take fresh steps in respect of respondent no. 2 in terms of Government O.M. 12(77)/10 - Judl.dated 18.08.2011 within three weeks' time and notice thereafter be issued. Status of respondent no. 3 be mentioned in the next office report.

List again on 25.01.2017.

(PAWAN DEV KOTWAL) Registrar