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Bank Of India vs Shri B P Pandya on 30 January, 2023

Bench: Krishna Murari, V. Ramasubramanian

                                                 1

     ITEM NO.25                          COURT NO.13                SECTION III

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 227/2023

     (Arising out of impugned final judgment and order dated 29-01-2021
     in LPA No. 947/2019 passed by the High Court Of Gujarat At
     Ahmedabad)

     BANK OF INDIA & ANR.                                           Petitioner(s)

                                                VERSUS

     SHRI B P PANDYA & ANR.                                         Respondent(s)

     (IA No.8677/2023-CONDONATION OF DELAY IN FILING )

     WITH
     SLP(C) No. 1348/2023 (III)
     ( IA No.10144/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 30-01-2023 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)             Ms. Aishwarya Bhati, Ld. ASG
                                   Ms. Nina Gupta, Adv.
                                   Dr. Lalit Bhasin, Adv.
                                   Ms. Radhika Gupta , AOR
                                   Ms. Ruchika Joshi, Adv.
                                   Ms. Ananya Marwah, Adv.

     For Respondent(s)             Mr. Atmaram Nadkarni, Sr. Adv.
                                   Mr. Rajat Nair, AOR


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

Delay condoned.

Reason: Issue notice.

Mr. Rajat Nair, AOR appearing on Caveat waives  2 formal notice.

As prayed, two weeks’ time is granted to file reply. Rejoinder affidavit, if any, be filed within one week thereafter.

List on 28.02.2023.

Learned senior counsel appearing for the respondents made a statement that he shall not press the contempt proceedings pending before the High Court, till the next date of hearing. (Geeta Ahuja) (Beena Jolly) Assistant Registrar-cum-PS Court Master