Supreme Court - Daily Orders
State Bank Of India vs Dr. Virendra Pal Kapoor on 15 September, 2015
ITEM NO.59 REGISTRAR COURT. 2 SECTION XI
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. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 3177/2015
STATE BANK OF INDIA Petitioner(s)
VERSUS
DR. VIRENDRA PAL KAPOOR & ORS. Respondent(s)
(with office report)
Date : 15/09/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Anmol Chandan,Adv.
Mr. Sanjay Kapur,Adv.
For Respondent(s) Mr. Aviral Shukla,Adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Mr. Haaris,Adv.
Mr. Parmanand Gaur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos. 1 and 2 shall be at liberty to file the counter affidavit within a period of four weeks whereafter no further extension shall be given.
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served on the respondent No. 4 through the Ld. Standing Counsel representing the Union of India and on the respondent No. 3 through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 2.12.2015.
Signature Not Verified Digitally signed by Madhu Grover Date: 2015.09.16 15:24:30 SCT Reason:(M K HANJURA) Registrar MG