Supreme Court - Daily Orders
M/S. Shriram Transport Finance Co. Ltd. vs Akhilabanu on 5 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.23 COURT NO.7 SECTION IIB
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 (CRL.)...... CRLMP NO(S).
1572/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/02/2015
IN CRLA NO. 2722/2009 PASSED BY THE HIGH COURT OF KARNATAKA CIRCUIT
BENCH AT DHARWAD)
M/S. SHRIRAM TRANSPORT FINANCE CO. LTD. PETITIONER(S)
VERSUS
AKHILABANU RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 05/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Shailesh Madiyal, Adv.
Mr. Gautam Prabhakar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2016.02.05
16:24:05 IST
Reason: