Supreme Court - Daily Orders
Mathew Varghese vs M. Amritha Kumar & Others on 15 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.11 COURT NO.10 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 398-400/2014 In C.A. No. 1927-1929/2014
MATHEW VARGHESE Petitioner(s)
VERSUS
M. AMRITHA KUMAR & ORS. Respondent(s)
Date : 15/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Krishnan Venugopal,Sr.Adv.
Mr. Abir Pukan,Adv.
Mr. A. Raghunath,Adv.
For Respondent(s) Mr. Himanshu Munshi,Adv.
(For Indian Bank)
UPON hearing the counsel the Court made the following
O R D E R
CONMT.PET.(C) No. 398-400/2014 In C.A. No. 1927-1929/2014 Issue notice.
Mr. Himanshu Munshi, Advocate, appears and accepts notice on behalf of the respondents-the Indian Bank.
Alleged contemnors Nos.1 and 2 shall be present in the Court on the next date of hearing.
Personal presence of the rest of the alleged contemnors is dispensed with for the time being.
Call after four weeks.
Signature Not VerifiedI.A. Nos.14-16/2014 in C.A. Nos.1927-1929/2014 Digitally signed by Narendra Prasad Date: 2014.09.15 17:24:25 IST Issue notice.
Reason:Pending further orders in these applications, the Bank is 1 directed to fence the property and recover whatever expenses incurred from the applicant.
Call after four weeks.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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