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M/S Ruchi Soya Industries Ltd Through ... vs Idfc Bank Ltd Through Its General ... on 8 May, 2017

     Item No.84                                      1

                                       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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C) No(s).                 8796/2017

     M/S RUCHI SOYA INDUSTRIES LTD                                     Petitioner(s)

                                                    VERSUS

     IDFC BANK LTD AND ORS                                             Respondent(s)

     (with interim relief and office report)


     Date : 08/05/2017 This petition was called on for hearing today.



     For Petitioner(s)                  Ms. Neha Agarwal,Adv.
                                        Mr. E. C. Agrawala,Adv.


     For Respondent(s)                  Mr.S.K.Gupta,Adv.

                                        Mr. Sanyam Saxena,Adv.
                                        Mr. S. S. Shroff,Adv.



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

Four weeks time is given to the respondent No. 1 to file the counter affidavit.

Ld.Counsel for the respondent No.1 submits that he also wants to file the vakalatnama and the counter affidavit on behalf of the respondent Nos. 2 and 3 who have alaready been served. He may do so within the same period.

Service of notice is complete on the respondent Nos.4 to 7 and Digitally signed by MADHU GROVER 9 but no one has entered appearance on their behalf. Date: 2017.05.09 10:01:16 IST Reason:

However, Mr. S.K.Gupta, Ld. Advocate has appeared on behalf of the respondent Nos. 5 to 7. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

As per postal tracking report notice issued to the respondent No.8 has been received back with postal remarks “Door Locked”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.

List again on 8.8.2017.

(SANJAY PARIHAR) Registrar MG