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Judgment
Heard learned counsel for the appellant and also learned counsel for respondent no. 1 Mr. Ankit Rajput instructed by Mr. Manoj Bhatt, Advocate and
also Mr. Manish Shanker Srivastava, learned counsel for respondent no. 2 , the Union Bank of India. Today nobody has appeared for respondent
no. 3, the HDFC Bank and respondent no. 4, the Senior Police Inspector, Vikhroli (West), Mumbai.
As prayed on behalf of respondent no. 1 and respondent no. 2, 10 days’ time is granted for filing reply to the Memo of Appeal or at least to the
M.A. seeking condonation of delay. The M.A. shall be taken up for orders on the next date. Respondents should come ready also on the interim
prayer made in the Appeal. They will be at liberty to file a reply in respect of the interim prayer as well.
Learned counsel for the appellant should be served with reply to the M.A. or any other reply before filing of the same. For that his email address is
available on the Cause List. Learned counsel for the appellant submits that he has already filed an affidavit of service which shows that the non-
appearing respondents have also been served with notices. Whether to proceed ex-parte hearing against them or not, shall be considered at an
appropriate time if they do not appear within a reasonable period.
Post the matter under the same head on 21.01.2021.