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Canara Bank Overseas Branch vs Archean Industries Private Ltd. on 9 May, 2023

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     ITEM NO.25                      REGISTRAR COURT. 2            SECTION XII

                                  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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                  No(s).   18106/2022

     CANARA BANK OVERSEAS BRANCH                                        Petitioner(s)

                                                     VERSUS

     ARCHEAN INDUSTRIES PRIVATE LTD. & ANR.                             Respondent(s)



     Date : 09-05-2023 This petition was called on for hearing today.



     For Petitioner(s)

                                      Mr. Rajesh Kumar Gautam, AOR
                                      Mr. Anant Gautam, Adv.
                                      Mr. Kartik Jindal, Adv.
                                      Mr. Sumit Sharma, Adv.
                                      Ms. Anani Achumi, Adv.
                                      Ms. Madhumita Bagchi, Adv.
                                      Mr. Dinesh Sharma, Adv.
                                      Ms. Shivani Sagar, Adv.


     For Respondent(s)                Mr. Krishna Ballabh Thakur,AOR
                                      Mr. Narender Lodiwal,Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Despite service of notice on respondent No. 2, there is no appearance.

However Mr. Narender Lodiwal, Ld. Advocate has appeared on Digitally signed by MADHU GROVER behalf of Mr. Krishna Ballabh Thakur, Ld. Advocate-on-Record for Date: 2023.05.10 14:42:54 IST Reason:

Respondent No.2. He seeks and is granted two weeks time to file vakalatnama and four weeks time to file counter affidavit.

Four weeks time, as last chance is granted to the petitioner, for furnishing fresh particulars and to take fresh steps in respect of respondent No.1, who is unserved. Dasti in addition is permitted to be served.

List again on 28.7.2023.

VIVEK SAXENA Registrar MG