Supreme Court - Daily Orders
Mathew Varghese vs M. Amritha Kumar & Others on 3 November, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
CONT. PETN. NO. 398-400 OF 2014
ITEM NO.5 COURT NO.7 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONTEMPT PETITION(C) No. 398-400/2014
In
C.A. No. 1927-1929/2014
MATHEW VARGHESE Petitioner(s)
VERSUS
M. AMRITHA KUMAR & ORS. Respondent(s)
(With office report)
WITH IA NOS. 14-16/2014 IN C.A. No. 1927-1929/2014
[MATHEW VARGHESE V. M. AMRITHA KUMAR & ORS.]
(For directions and Office Report)
Date : 03/11/2014 These Matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Abir Phukan, Adv.
Mr. A. Raghunath, A.O.R.
For Respondent(s) Mr. R. Basant, Sr. Adv.
For RR 1 Mr. Raghenth Basant, Adv.
Mr. Senthil Jagadeesan, A.O.R.
For RR 8 Mr. K. Vijayan, Adv.
Mr. K. Rajeev, Adv.
Ms. Meena C. R., A.O.R.
For Indian Bank Mr. Himanshu Munshi, Adv.
Mr. Durga Dutt, Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified Today the first respondent appeared before the
Digitally signed by
Kalyani Gupta
Date: 2014.11.05
13:42:42 IST
Reason: Court and he is also represented by counsel Mr. PAGE NO. 1 OF 2 CONT. PETN. NO. 398-400 OF 2014 Senthil Jagadeesan, who is represented by Mr. R. Basant, learned senior counsel. The Bank is represented by Mr. Himanshu Munshi.
Mr. Basant, learned senior counsel submitted that the second respondent is the wife of the first respondent who is away from India and that she will file an affidavit of undertaking to appear before the Court as and when required. The appearance of first respondent is also dispensed with, with the direction to file a similar undertaking to appear in this Court as and when required. The respondent Nos. 1-6 are granted six weeks' time to file their replies.
Counsel for the non-applicants are also at liberty to file their replies to the I.A. Nos. 14-16.
List these contempt petitions along with the applications after six weeks.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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