Supreme Court - Daily Orders
Pune District Central Cooperative Bank ... vs Union Of India on 9 May, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
WP(C) 534/2017
1
ITEM NO.46 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.534/2017
PUNE DISTRICT CENTRAL COOPERATIVE BANK LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T., clarification/
direction and appropriate orders/directions)
WITH W.P.(C) No.601/2017 (X)
(With appln.(s) for direction)
W.P.(C) No.623/2017 (X)
(With appln.(s) for appropriate orders/directions)
W.P.(C) No.701/2017 (X)
(With appln.(s) for appropriate orders/directions)
W.P.(C) No.975/2017 (X)
(With appln.(s) for appropriate orders/directions and exemption
from filing O.T. and direction)
W.P.(C) No.216/2018 (X)
(With appln.(s) for permission to file appl. for directions)
W.P.(C) No.225/2018 (X)
(With appln.(s) for stay)
W.P.(C) No.219/2018 (X)
(With appln.(s) for appropriate orders/directions)
W.P.(C) No.410/2018 (X)
(With appln.(s) for clarification/direction)
Date : 09-05-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
Signature Not Verified
For Petitioner(s)
Digitally signed by
CHETAN KUMAR
Date: 2019.05.09
Mr. Ravindra Keshavrao Adsure, AOR
17:41:13 IST
Reason: Mr. Sagar N. Pahune Patil, Adv.
WP 601/17 Mr. Shekhar Naphade, Sr. Adv.
Mr. Balaji Srinivasan, AAG
Mr. Vinodh Kanna B., AOR
WP(C) 534/2017
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WP 623/17, 701/17, Mr. Kapil Sibal, Sr. Adv.
216/18, 219/18 & Mr. Kavin Gulati, Sr. Adv.
410/18 Mr. Shivaji M. Jadhav, Adv.
Mr. Anish R. Shah, Adv.
Ms. Qurratulain, Adv.
Mr. Nicholas Choudhary, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Bandela Kranthi Kumar, Adv.
Mr. Shiv Ram Pandey, Adv.
Mr. S.K. Jain, Adv.
M/s. S.M. Jadhav And Company
WP 975/17 Mr. Vinay Navare, Sr. Adv.
Mr. Niteen Gaware, Adv.
Mr. Anand Landge, Adv.
Mr. Jay Kishor Singh, AOR
WP 225/18 Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
Mr. Anshuman Singh, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. R. Balasubramanian, Sr. Adv.
Ms. Diksha Rai, Adv.
Mr. Debashish Bharukha, Adv.
Mr. Shuvodeep Roy, Adv.
Mrs. Anil Katiyar, AOR
Mr. Ramesh Babu M. R., AOR
Ms. Manisha Singh, Adv.
Ms. Sanya Panjwani, Adv.
Mr. M.N. Rao, Sr. Adv.
Mr. P. K. Jain, AOR
Mr. Saurabh Jain, Adv.
Mr. P.K. Goswami, Adv.
Mr. S.P. Singh Rathore, Adv.
Mr. Ashok K. Sharma, Adv.
Mr. Uday Prakash Yadav, Adv.
Mrs. Anuradha Soni Verma, Adv.
Mr. Shryansh Aggarwal, Adv.
Mr. Rajesh Goyal, Adv.
Mr. H. Arjun, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the interlocutory applications. WP(C) 534/2017 3 Reply be filed within four weeks.
In the meantime, no coercive steps be taken.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master