Supreme Court - Daily Orders
Canara Bank (Formerly Known As ... vs Swami Rupendra Prakash on 8 April, 2022
ITEM NO.25 REGISTRAR COURT. 1 SECTION X
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 4955/2021
CANARA BANK (FORMERLY KNOWN AS SYNDICATE BANK) Petitioner(s)
VERSUS
SWAMI RUPENDRA PRAKASH Respondent(s)
Date : 08-04-2022 This petition was called on for hearing today.
For Petitioner(s) Ms. Sanjeeta Kumari, Adv
Ms. Subhadra Devi, Adv
Mr. Rajiv Ranjan Dwivedi, AOR
For Respondent(s) Mr. V.P. Singh, Adv
Mr. Surjeet Singh, Adv
Mr. B.K. Satija, AAG
Mr. Vishwa Pal Singh, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Learned Counsel appearing for the petitioner submits that the service is complete.
Learned Counsel appearing for the sole respondent submits that they have filed their counter-affidavit yesterday. The Registry shall verify and update the records and thereafter the matter shall be processed for listing before the Hon’ble Court. In the meanwhile Counsel for the respondent is directed to serve a copy of the counter-affidavit upon the counsel for the petitioner within 1 week and file the proof of service within a week thereafter.
Signature Not VerifiedDigitally signed by Indu Marwah Date: 2022.04.13 13:47:02 IST Reason:
AVANI PAL SINGH Registrar