Vodafone Idea Limited vs V K Architecture And Others

Other Respondents are absent even today. By the Order dated 13/08/2021 the directions have been passed for proceeding against Andhra  Bank and its officials, if any, ex-parte. In CA-1 of 2015, Andhra Bank is Respondent No.5, Respondent No.6A and 6B in CA-2 of 2015. The matter proceeds ex-parte against them.

Miscellaneous Application No.258 of 2021 has been filed on behalf of Respondents No.3 & 4 for recall of the Order passed earlier on 05/02/2021 fixing the matter ex-parte against them. The pleadings are otherwise complete as the reply has been filed by the remaining Respondents in both the connected Appeals. The Registry of this Court is directed to list the connected M.A. No.258 of 2021 before the Hon'ble Bench on any convenient date. List the matter subsequent to disposal of the said M.A. No.258 of 2021 before this Court for directions.

The Respondents No.3 & 4 are directed to serve a copy of the M.A. on all the other parties within two weeks from now either physically or through e-mail. Let a copy of this Order be sent to Respondents No.3 & 4 in CA-2 of 2015 as well as their Learned Counsels through e-mail forthwith. The other parties may file their reply within two weeks thereafter.