Supreme Court - Daily Orders
State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 8 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.53 COURT NO.8 SECTION XII-A
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). 18906/2018
(Arising out of impugned final judgment and order dated 06-04-2018
in WP No. 36677/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
STATE BANK OF INDIA & ORS. Petitioner(s)
VERSUS
M/S VENSHIV PHARMA CHEM (P) LTD. & ORS. Respondent(s)
Date : 08-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A. V. Rangam, AOR
Mr. Buddy A. Ranganadhan, Adv.
Ms. Stuti Krishn, Adv.
For Respondent(s) Mr. B. Suyodhan, Adv.
Ms. Tatini Basu, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondents seeking adjournment for six weeks, the matter is adjourned for six weeks.
(MANAV SHARMA) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.10.09 BRANCH OFFICER 15:52:52 IST Reason: