Madhya Pradesh High Court
Carnet Elias Fernandes vs State Bank Of India on 8 November, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 22479 of 2023
(CARNET ELIAS FERNANDES AND OTHERS Vs STATE BANK OF INDIA AND OTHERS)
Dated : 08-11-2023
Shri Akshat Agrawal - Advocate for the petitioners.
Shri Abhinav Kherdikar - Advocate for respondents No.2 and 3.
Learned counsel appearing for the respondents submits that they have submitted the reply and also moved an application for vacating of interim order.
Learned counsel for the petitioners seeks time to examine the reply filed by the respondents and if so required, file rejoinder and also to file reply to the stay vacating application.
List in the week commencing 11.12.2023. In the meantime, learned counsel for the petitioner may file rejoinder and also reply to the stay vacating application, if so required.
Interim relief granted on earlier occasion shall continue till next date of hearing.
It is made clear that no further adjournment shall be granted to the petitioner on the next date of hearing and the matter shall be argued and heard finally on the said date.
(SANJAY DWIVEDI) JUDGE Prachi Signature Not Verified Signed by: PRACHI PANDEY Signing time: 11/9/2023 10:54:01 AM