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K. Nirmala vs Canara Bank on 6 November, 2019

     ITEM NO.71                        1

                          REGISTRAR COURT. 2                SECTION IV-A

                         S U P R E M E C O U R T O F      I N D I A
                                 RECORD OF PROCEEDINGS


                              BEFORE THE REGISTRAR SH. SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)         No(s).   13484-
     13488/2019

     K. NIRMALA & ORS.                                         Petitioner(s)

                                           VERSUS

     CANARA BANK & ANR.                                        Respondent(s)
     (FOR ADMISSION and I.R. )

     WITH

     SLP(C) No. 13453/2019 (IV-A)
     (FOR ADMISSION and I.R.)

     SLP(Crl) No. 7465/2019 (II-C)

     SLP(C) No. 19877/2019 (IV-A)
     (FOR ADMISSION and I.R.)

     Date : 06-11-2019 These petitions were called on for hearing today.



     For Petitioner(s)
                             Mr. T. R. B. Sivakumar, AOR

                             Mr. Saurabh Ajay Gupta, AOR

                             Mr. A. Velan,Adv.
                             Ms. Navpreet Kaur,Adv.

     For Respondent(s)
                             Mr. V. N. Raghupathy, AOR

                             Mr. Rajesh Kumar-I, AOR
                             Mr.Anant Gautam,Adv.
                             Ms. Sakshi Gaur,Adv.
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2019.11.09             Mr. Rahul Ranjan Verma,Adv.
11:57:25 IST
Reason:                      Ms. Ashmita Bisarya,Adv.
                             Mr. Nirmal Kumar Ambastha,Adv.
ITEM NO.71                         2

            UPON hearing the counsel the Court made the following
                               O R D E R

Appearance: Mr. A. Velan, Ld. Counsel is present on behalf of the petitioner.

Mr.Anant Gautam and Mr. Nirmal Kumar Ambastha , Ld. Counsel is present on behalf of respondent.

Four weeks’ time is given to both respondents to file the counter affidavit. After expiry of four weeks, the matter be processed for listing before the Hon'ble Court under the rules.

SLP(C) Nos. 13484-13488/2019 The office report indicates that counter affidavit filed by the learned counsel for the respondent No.1 is defective. Learned counsel shall within a period of four weeks cure the defects whatever have been found in the said counter affidavit. Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf. After expiry of four weeks’, list the matter before the Hon'ble Court subject to curing the defects in counter affidavit.

The office report indicates that counter affidavit filed by the learned counsel for the respondent Nos.1 and 2 is defective. Learned counsel shall within a period of four weeks cure the defects whatever have been found in the said counter affidavit. Service of notice is complete on the respondent No.3 but no one has entered appearance on his behalf. After expiry of four weeks’, list the matter before the Hon'ble Court subject to curing the defects in counter affidavit.

Four weeks’ time is given to respondent Nos.1 to 3 to file counter affidavit.

Service of notice is complete qua respondent No. 4 but no one has entered appearance on his behalf.

However, Mr. Nirmal Kumar Ambastha, Ld. Advocate has appeared on behalf of respondent No. 4. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit.

List again on 16.1.2020.

SURINDER S. RATHI Registrar MG