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Steel Authority Of India Limited vs Punja B And Sind Bank on 12 August, 2014

¼      ITEM NO.65                              REGISTRAR COURT. 1                             SECTION
XIV

                                         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 PANKAJ BHANDARI

      Petition(s) for Special Leave to Appeal (C)                                No(s).
      10630-10631/2013


      S.A.I.L.                                                                             Petitioner(
s)

                                                                VERSUS

      PUNJAB & SIND BANK & ORS.                                                            Respondent(
s)


      Date : 12/08/2014 These petitions were called on for hearing today.



      For Petitioner(s)
                                              Mr Gursimranjit Singh, Adv.
                                              Mr. Jagjit Singh Chhabra ,Adv.

      For Respondent(s)
                                              Mr Rajendar Wali, Adv.
                                              Mr. B. K. Satija ,Adv.


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

Despite Registrar Court’s order dt.25.4.2014 process fee, spare copies and complete address of the District Court has not been furnished. Process fee, spare copies and address of the District Court be furnished within one week for effecting service on respondent NO.4, as las t opportunity.

List again on 17.11.2014.

(PANKAJ BHANDARI) Registrar