Supreme Court - Daily Orders
Prem Chand Gupta vs Madhyachal Gramin Bank on 8 August, 2022
Bench: Hemant Gupta, M.M. Sundresh
ITEM NO.15 COURT NO.8 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6032/2022
(Arising out of impugned final judgment and order dated 18-11-2021
in WA No. 1042/2021 passed by the High Court of M.P. Principal Seat
at Jabalpur)
PREM CHAND GUPTA Petitioner(s)
VERSUS
MADHYANCHAL GRAMIN BANK & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49472/2022-EXEMPTION FROM FILING
O.T. )
Date : 08-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Sarvam Ritam Khare, AOR
Ms. Meena Sehrawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by SWETA BALODI Date: 2022.08.08 17:42:20 IST Reason: