Supreme Court - Daily Orders
Apex Bank Of Urban Co Operative Banks Of ... vs Madhavpura Mercantile Co Operative ... on 5 September, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
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ITEM NO.30 COURT NO.4 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 12680/2019
(Arising out of impugned final judgment and order dated 27-12-2018
in CA No. 1/2017 passed by the High Court of Gujarat at Ahmedabad)
APEX BANK OF URBAN CO OPERATIVE BANKS OF
MAHARASHTRA AND GOA LIMITED Petitioner(s)
VERSUS
MADHAVPURA MERCANTILE CO OPERATIVE BANK LTD.
(IN LIQUIDATION) THROUGH LIQUIDATOR, DILIP
RAVAL IAS (RETD) & ORS. Respondent(s)
(IA No.76161/2019-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
No.76159/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES,
I.A.No. 133677/2021 Application for permission to file Rejoinder
Affidavit.
I.A.No. 138504/2021 Application for permission to bring on record
additional facts and documents.
I.A.No. 9511/2022 Application for permission to file rejoinder
affidavit with affidavit.
IA No. 9511/2022 - APPLICATION FOR PERMISSION
IA No. 138504/2021 - APPLICATION FOR PERMISSION
IA No. 133677/2021 - APPLICATION FOR PERMISSION)
Date : 05-09-2022 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Basava Prabhu Patil, Sr. Adv.
Mr. Narendra M. Sharma, Adv.
Mr. Rupesh Kumar, AOR
Mr. Abhishek Sharma, Adv.
Ms. Yashika Singhal, Adv.
For Respondent(s) Mr. Ramesh Babu M. R., AOR
Signature Not Verified
Ms. Manisha Singh, Adv.
Ms. Jagriti Bharti, Adv.
Digitally signed by
Jatinder Kaur
Date: 2022.09.07
17:32:40 IST
Reason:
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Mr. Harin P. Raval, Sr. Adv.
Ms. Anushree Prashit Kapadia, AOR
Mr. Divyank Dutt Dwivedi, Adv.
Mr. Ravi Singh Chhikara, Adv.
Mr. Nandish Chadgar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the record.
We are not inclined to entertain this Petition. However, we request the Division Bench of the High Court to dispose of the Appeal without being influenced by the impugned order. as expeditiously as possible not later than six months from today.
The Special Leave Petition is disposed of with the abovesaid observations.
Pending applications, if any, stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)