Supreme Court - Daily Orders
The Manager The Maharashtra State Coop. ... vs Farmer Bank Employees Cooperative ... on 18 February, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.2 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 25177/2018
(Arising out of impugned final judgment and order dated 08-02-2018
in FA No. 255/2016 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
THE MANAGER, THE MAHARASHTRA STATE CO OP. BANK LTD Petitioner(s)
VERSUS
FARMER BANK EMPLOYEES CO-OPERATIVE HOUSING SOCIETY
LTD & ORS. Respondent(s)
(IA No.181144/2018-CONDONATION OF DELAY IN FILING and IA
No.181146/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.181145/2018-CONDONATION OF DELAY IN REFILING)
WITH
Diary No(s). 46242/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.16242/2019-CONDONATION OF DELAY
IN FILING and IA No.16243/2019-CONDONATION OF DELAY IN REFILING)
Date : 18-02-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
Counsel for the parties
Mr. Kishor Lambat,Adv.
For M/s. Lambat And Associates, AOR
Mr. M. Y. Deshmukh, AOR
Ms. Manjit Kirpal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in both matters, returnable on 01.04.2019. Mr. Kishor Lambat, learned counsel on behalf of M/s. Lambat Signature Not Verified and Associates, and Mr. M.Y. Deshmukh, learned counsel, who have Digitally signed by NARENDRA PRASAD Date: 2019.02.19 appeared for Respondent No.1 in both matters respectively accept 16:59:31 IST Reason:
notice on behalf of concerned Respondent No.1 in both matters.1
Notice need not be served, at this stage, to Respondent No.3. Let notice be issued to Respondent No.2. Respondent No.1, in both matters, may file affidavit in reply, in the meantime.
(NARENDRA PRASAD) (SUMAN JAIN)
COURT MASTER COURT MASTER
2