Supreme Court - Daily Orders
Pune District Central Cooperative Bank ... vs Union Of India on 28 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
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ITEM NO.63 COURT NO.6 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(s)(Civil) No(s). 534/2017
PUNE DISTRICT CENTRAL COOPERATIVE BANK LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.57415/2017-EXEMPTION FROM FILING O.T. and
IA No.57411/2017-APPROPRIATE ORDERS/DIRECTIONS and IA
No.31361/2018-CLARIFICATION/DIRECTION)
WITH
W.P.(C) No. 601/2017 (X)
(FOR [DIRECTION] ON IA 64239/2017)
W.P.(C) No. 623/2017 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 66112/2017)
W.P.(C) No. 701/2017 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 73859/2017)
W.P.(C) No. 975/2017 (X)
(FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 102912/2017
FOR EXEMPTION FROM FILING O.T. ON IA 102913/2017)
W.P.(C) No. 216/2018 (X)
(FOR ADMISSION and IA No.36868/2018-EXEMPTION FROM FILING O.T. and
IA No.36866/2018-PERMISSION TO FILE APPLICATION FOR DIRECTION)
W.P.(C) No. 219/2018 (X)
W.P.(C) No. 225/2018 (X)
(FOR ADMISSION and IA No.39004/2018-STAY APPLICATION and IA
No.39008/2018-EXEMPTION FROM FILING O.T.)
Date : 28-03-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.03.28
For Petitioner(s) Mr. Parag Tripathi, Adv.
16:55:28 IST
Reason:
Mr. Ravindra Keshavrao Adsure, AOR
Ms. Himanshi Gupta, Adv.
Mr. Sagar N. Pahune Patil, Adv.
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Mr. C.A. Sundaram, SR. Adv.
Mr. Subramoniaum Prasad, AAG
Mr. A. Sriram, Adv.
Mr. Vinodh Kanna B., AOR
Mr. H.P. Raval, Adv.
Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor Sah, Adv.
Ms. Astha Deep, Adv.
Mr. Nicholas Chaudhary, Adv.
M/S. S.m. Jadhav And Company, AOR
Mr. Parag Tripathi, Adv.
Mr. Nitin Gaware, Adv.
Mr. Anand Landge, Adv.
Mr. Jay Kishor Singh, AOR
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai, AOR
For Respondent(s) Mr. P.S. Narsimha, ASG
Mr. Ramesh Babu M. R., AOR
Ms. Manisha Singh, Adv.
Ms. Swati Setia, Adv.
Mr. R. Balasubramanian, Adv.
Mr. Devashish Bharukha, Adv.
Ms. Aarti Sharma, Adv.
Mr. Akshay Amritanshu, Adv.
Ms. Anil Katiyar, Adv.
Mr. P.K. Jain, Adv.
Mr. Saurabh Jain, Adv.
Mr. S.P. Singh Rathore, Adv.
Mr. P.K. Goswami, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for NABARD has put in appearance today and sought one week time to file the reply. Learned counsel for the parties pray for hearing of the matters today itself as they say that 31st March, 2018 is the last date by which they have to prepare the accounts. However, learned counsel NABARD states that these accounts can be submitted by 30th September, 2018. That may be correct. At the same time, the petitioners are required to prepare 3 their provisional accounts by 31st March, 2018. Therefore, the petitioners may do the same provisionally as on 31.03.2018. NABARD is given two weeks time to file its reply. List the matters after two weeks.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER