Supreme Court - Daily Orders
Mrs Jyoti Harshad Mehta vs State Bank Of India on 5 February, 2014
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ITEM NO.96 REGISTRAR COURT.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SUNIL THOMAS
CIVIL APPEAL NO(s). 9338 OF 2010
JYOTI HARSHAD MEHTA Appellant (s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
(With appln(s) for stay and office report)
Date: 05/02/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr. Shri Krishna Tiwari,Adv.
Ms. Kamini Jaiswal,Adv.
For Respondent(s) Mr. Rajiv Dalal,Adv.
Mr. Subramonium Prasad,Adv.
Ms. Ramni Taneja,Adv.
Mr. Anil Shrivastav ,Adv.
Ms. Sudha Pal,Adv.
Mr. B.V. Balaram Das ,Adv
UPON hearing counsel the Court made the following
O R D E R
The appellant and respondent Nos. 1 and 2 have filed their respective statement of cases. Both sides submits that no further steps are required.
List the matter before the Hon’ble Court, as per rules.
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