Supreme Court - Daily Orders
State Bank Of India vs K.P. Narayanan Kutty on 21 August, 2017
ITEM NO.107 REGISTRAR COURT. 1 SECTION IV-A
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. RAJESH KUMAR GOEL
Civil Appeal No(s). 9320/2016
STATE BANK OF INDIA & ORS. Appellant(s)
VERSUS
K.P. NARAYANAN KUTTY Respondent(s)
WITH
C.A. No. 2989/2017 (IV-A)
Date : 21-08-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. K. V. Mohan, AOR
Mr. Karan Govel, Adv.
Mr. Sanjay Kapur, AOR
For Respondent(s)
Ms. Tessy Varghese, Adv.
Mr. K. V. Mohan, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 9320/2016
Sole respondent has already filed counter affidavit. Statement of case has not been filed by any of the parties. It is not mandatory as per Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court, as per rules, however, alongwith the connected matter as and when becomes ready.
C.A. No. 2989/2017Await certificate of service of all the three respondents from the High Court.
Signature Not VerifiedReminder be issued.
Digitally signed by RUPAM DHAMIJA Date: 2017.08.23List again on 18.9.2017.
13:46:04 IST Reason:
RAJESH KUMAR GOEL Registrar