Bank Of Baroda vs Prahiad Abhikaran And Anr

Heard learned counsel for appellant, learned counsel for respondent no. 1 and also learned counsel for respondent no. 2.

The reply filed by respondent no. 1 through email is beyond time granted earlier. As prayed on behalf of respondent no. 1, let that be taken on record.

However, learned counsel for appellant has pointed out that a copy of the reply given to him suffers from illegibility and also contains blank pages

especially from page 41 onwards. This grievance should be taken care of by learned counsel for respondent no. 1. He will ensure that copies are

legible. Illegible pages should be replaced and supplied to learned counsel for appellant as well as to the Tribunal at the earliest and in any case within

three weeks. Hard copy should also be furnised to the Tribunal within the same time.

Respondent no. 2 has already filed its reply. As prayed on behalf of the appellant, rejoinder may be filed to both the replies within five weeks from the

receipt of a legible copy of reply of respondent no. 1.

Let the matter be listed before the Court of Registrar on 21.3.2022 for pasing necessary orders and directions to make the pleadings complete and

appeal ready for hearing.