Supreme Court - Daily Orders
The Punjab State Cooperative ... vs The Registrar Cooperative Societies ... on 30 March, 2022
Bench: Ajay Rastogi, Sanjiv Khanna
M.A. Nos. 178-192/2022
ITEM NO.1 COURT NO.13 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 178-192/2022 in C.A. No. 297-
298/2022
(Arising out of impugned final judgment and order dated 11-01-2022
in C.A. No. No. 299/2022, C.A. No. No. 300/2022, C.A. No. 301/2022,
C.A. No. No. 302/2022, C.A. No. No. 303/2022, C.A. No. No.
304/2022, C.A. No. No. 305/2022, C.A. No. No. 306/2022, C.A. No.
No. 307/2022, C.A. No. No. 308/2022, C.A. No. 309/2022, C.A. No.
No. 310/2022, C.A. No. No. 311/2022, C.A. No. No. 297/2022, C.A.
No. No. 298/2022 passed by the Supreme Court Of India)
THE PUNJAB STATE COOPERATIVE AGRICULTURAL
DEVELOPMENT BANK LTD ETC.ETC. APPLICANT/PETITIONER(S)
VERSUS
THE REGISTRAR COOPERATIVE SOCIETIES
AND ORS. ETC.ETC. RESPONDENT(S)
(IA No. 10919/2022 - EXTENSION OF TIME)
Date : 30-03-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Sudhir Walia, Adv.
Ms. Sneha Botwe, Adv.
Ms. Niharika Ahluwalia, AOR
For Respondent(s) Mr. P. S. Patwalia, Sr. Adv.
Mr. Tushar Bakshi, AOR
Mr. G.S. Patwalia, Adv.
Ms. Harshika Verma, Adv.
Ms. Ranjeeta Rohatgi, AOR
Mr. Saurabh Tandon, Adv.
Mr. Sanjay Kapur, AOR
Signature Not Verified
Ms. Megha Karnwal, Adv.
Mr. Arjun Bhatia, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.03.31
19:28:33 IST
Reason:
Mrs. Shubhra Kapur, Adv.
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M.A. Nos. 178-192/2022
Mr. Siddharth, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 10919/2022 has been filed seeking extension of time to comply with judgment dated 11th January, 2022.
Sufficient time has already lapsed and still admittedly compliance of the judgment has not been made so far.
We will consider for extension of time provided existing pension in terms of the judgment is released forthwith.
Learned Counsel for the applicant wants time. Let the matter be listed on 04.05.2022.
We make it clear that if necessary orders are not being passed in compliance of the judgment of this Court dated 11th January, 2022, Managing Director of the Punjab State Cooperative Agricultural Development Bank shall remain present before this Court with a written explanation as to why further proceedings may not be initiated for the alleged non-compliance of the judgment of this Court.
(POOJA SHARMA) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)
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