Supreme Court - Daily Orders
Central Bank Of India vs Smt. Prabha Jain on 23 January, 2014
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ITEM NO.32 REGISTRAR COURT.1 SECTION IVA
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 M.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).11/2013
CENTRAL BANK OF INDIA & ANR Petitioner(s)
VERSUS
SMT. PRABHA JAIN & ORS. Respondent(s)
(With prayer for interim relief and office report)
WITH SLP(C) NO. 1161 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1172 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1254 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1263 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1312 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1328 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1346 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1372 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 1661 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 279 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 378 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 444 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 492 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 831 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 983 of 2013
(With prayer for interim relief and office report)
Date: 23/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. O.P. Gaggar,Adv.
Item No.32 -2-
For Respondent(s)
Mr. Rameshwar Prasad Goyal,Adv.
Ms. Devika Mishra, Adv.
Ms. Pragati Neekhra, Adv.
UPON hearing counsel the Court made the following
O R D E R
In this batch of matters, a very vague and cryptic report seems to have been filed, as it does not reflect the status of all the respondents on record.
A perusal of the previous order passed on 19.11.2013 indicates that in some of the matters, counter affidavit on behalf of respondent No.1 has been filed on record and similarly in some of the matters, the duly represented respondents were given time for filing counter affidavit but the same has not been filed till date, while in some cases, service report is still awaited. With incomplete office report, it is not feasible for this Court to pass appropriate directions. Therefore, a complete office report reflecting the status of all the respondents be submitted by the next date. In the meanwhile, the duly represented respondents are granted final chance for filing counter affidavit on record.
List again on 2.4.2014.
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