AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Ashish Tiwari, Advocate has appeared today on behalf of respondent no. 2 â€" IDBI Bank Ltd. He submits that he has sent his Vakalatnama
to the Registry of the Tribunal by Post two days back. The office shall trace the same and show the name of Mr. Tiwari as counsel for respondent
no. 2.
Today M.A. No. 412/2012 and M.A. No. 413/2012 filed on behalf of appellant are scheduled for hearing. Pleadings in respect of those M.As. is
said to be complete.
The prayer in M.A. No. 412/2021 is to direct respondent no. 1/complainant to place on record his concerned Bank statement for the period 25.5.2017
to 31.5.2017. This prayer has already been conceded on behalf of respondent no. 1. Learned counsel for respondent no. 1 Mr. Vakul Sharma prays
for, and is granted, three weeks’ time to furnish the required details on an affidavit. M.A. No. 412/2021 is disposed of accordingly.
The prayer made in M.A. No. 413/2021 is to permit the appellant to place on record the CDRs of respondent no. 1/complainant’s mobile number
9413377307 for the period 25.5.2017 to 31.5.2017. This prayer has been contested by respondent no. 1 by filing reply.
Learned counsel for respondent no. 2, if so advised, may file a reply to the aforesaid M.A. No. 413/2021 within two weeks. If required, rejoinder
may be filed to the said reply within one week thereafter. Â
Post the matter under the same head on 23.3.2022 for considering M.A. No. 413 of 2021.
It will be open for respondent no. 2 to file reply to the memo of appeal within five weeks.