Meena Jha vs State Bank Of India And Others

Meenakshi Madan Rai, J

An Additional Affidavit has been filed by the Petitioner on 03-05-2024 submitting inter alia therein that the documents mentioned in the Petition have inadvertently not been filed in the Writ Petition to substantiate the case of the Petitioner. That, the five additional documents sought to be relied on by the Petitioner, copies of which have been annexed to the Affidavit being Annexure P-36 to Annexure P-40 are relevant and necessary for decision in the Writ Petition. That, copies of the same have already been made over to the Respondents No.1 and 2 and Respondents No.6 and 7.

Respondents No.3 to 5 have never appeared before this Court as appears from the records. It is submitted by Learned Counsel for the Petitioner that copies of the Additional Affidavit has thus not been made over to the Respondents No.3 to 5.

Learned Counsel for the Respondents No.1 and 2 submits that they have filed their response to the Additional Affidavit on 15-06-2024, with copies served on the parties present today.

Learned Government Advocate seeks some time to obtain instructions from the State-Respondents No.6 and 7 as the new Government has recently been formed and portfolios have been distributed only a few days ago.

Considered submissions, in view of the grounds put forth, the adjournment sought for is granted.

List on 10-09-2024 as found convenient by the parties.