MA 1753/2022
1. This application has been filed by respondent No.5 for recalling the order dated 02nd May, 2022 proceeding ex-parte against the Bank (R-5).
2. Keeping in view the reasons indicated in the application and finding the same to be bona fide, this application is allowed and the order dated 02nd
May, 2022 is recalled.
3. Learned counsel for respondent No.5 informs that he has already filed the counter affidavit. The counter affidavit is, however, not available on
record, may be lying under defect. Learned counsel for respondent No.5 may check with the Registry and remove the defects, if any. Let a copy of
the counter affidavit be also served on learned counsels for other parties.
MA stands disposed of.
 OA 718/2021
Counter affidavit has been filed by the respondents No.1 to 4. Applicant, if so, advised may file rejoinder within four weeks.
List the matter on 10th August, 2022.
