Supreme Court - Daily Orders
Vikash Kumar vs Union Bank Of India . on 14 September, 2015
ITEM NO.126 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 MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 21975/2015
VIKASH KUMAR Petitioner(s)
VERSUS
UNION BANK OF INDIA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 14/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Arun Pratap Shah, Adv.
Mr. A. Subba Rao,Adv.
For Respondent(s)
Mr. Rajat Arora, Adv.
Mr. Anuvrat Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate, Mr. Aditya Gaggar, appearing on behalf of Mr. O.P. Gaggar, Advocate-on-Record undertakes to file vakalatnama and Memo of Appearance on behalf of respondent Nos.1 to 3 within four weeks. Counter affidavit, if any, be filed within the same time. The Ld. Counsel for the petitioner to serve the complete set of the pleadings upon the Ld. Counsel for respondent Nos.1 to 3 within a week and file proof thereof.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.09.19
The Ld. Counsel for the petitioner to file affidavit with 10:57:32 IST Reason: proof of dasti service in respect of respondent No.4 within four weeks.
Item No.126 -2-Counter affidavit on behalf of respondent No.5 has already been filed. Proof of the same has been shown before the Court. Registry to verify and to take the same on record. List again on 4.12.2015.
(SURAJIT DEY) Registrar