Supreme Court - Daily Orders
The Rajasthan Gramin Bank (R.G.B.) vs Robin Shah on 20 April, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.20 COURT NO.11 SECTION XV
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).13353/2026
[Arising out of impugned final judgment and order dated 04-03-2026
in DBSAW No.262/2025 passed by the High Court of Judicature for
Rajasthan at Jodhpur]
THE RAJASTHAN GRAMIN BANK (R.G.B.) & ORS. PETITIONER(S)
VERSUS
ROBIN SHAH RESPONDENT(S)
IA No. 112524/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 112522/2026 - EXEMPTION FROM FILING O.T. Date : 20-04-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :
Mr. K. Paari Vendhan, AOR Mr. Rishabh Sancheti, Adv. Ms. Padma Priya, Adv.
Mr. Nishant Kumar, Adv.
Mr. Aquib Ali Khan, Adv.
Ms. Poornima Gupta, Adv.
Ms. Devanshi Sancheti, Adv.
For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Petitioners challenge the judgment and order dated 04.03.2026 in D.B. Spl. Appl. Writ No.262/2025 passed by the High Court of Judicature for Rajasthan at Jodhpur, titled “The Rajasthan Gramin Bank (R.G.B.) & Ors. vs. Robin Signature Not Verified Digitally signed by NAVEEN D Date: 2026.04.21 Shah”.17:56:31 IST Reason:
2. Issue notice, returnable on 13.07.2026. 1
3. Dasti service, in addition, is permitted. Let steps for service be taken within one week.
4. In the notice itself, let it be mentioned that the respondent is required to file the counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
5. In the meanwhile, the effect and operation of the impugned judgment/order dated 04.03.2026 shall remain stayed.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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