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Supreme Court - Daily Orders

M.D. Thomas vs Asst. General Manager S.B.I. . on 30 June, 2014

®    ITEM NO.46                             COURT NO.7                   SECTION XIA

                                 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). 9201/2013

    (Arising out of impugned final judgment and order dated 29/01/2013
    in WA 141/2013 passed by the High Court Of Kerala At Ernakulam)


    M.D. THOMAS                                                        Petitioner(s)

                                                  VERSUS

    ASST. GENERAL MANAGER S.B.I. & ORS.                                Respondents(s)

    (With prayer for interim relief and office report)

    WITH
    SLP(C) No. 16583/2013
    (With prayer for Prayer for Interim Relief and Office Report)

    Date : 30/06/2014 This petition was called on for hearing today.

    CORAM :
                            HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                            HON’BLE MR. JUSTICE RANJAN GOGOI

    For Petitioner(s)
                                               Mr.   V. Giri, Sr. Adv.
                                               Mr.   Dileep Pillai, Adv.
                                               Mr.   Ajay K. Jain, Adv.
                                               Ms.   Neelam Saini, Adv.
                                               Mr.   M.P. Vinod ,Adv.

    SLP(C) No. 16583/2013
                                               Mr. Zulfiker Ali, Adv.
                                               Mr. P. George Giri , Adv.

    For Respondent(s)

                                               Mr.   Sanjay Kapur ,Adv.
                                               Ms.   Priyanka Das, Adv.
                                               Mr.   Anmol Chandan, Adv.
                                               Ms.   Lekha Vishwanath, Adv.
Signature Not Verified
  SLP(C) No. 16583/2013
Digitally signed by
Neeta Sapra
Date: 2014.07.03
10:30:16 IST
Reason:
                                              Mr.   Sanjay Kapur ,Adv.
                                              Ms.   Priyanka Das, Adv.
                                              Mr.   Anmol Chandan, Adv.
                                              Ms.   Lekha Vishwanath, Adv.
        UPON hearing counsel the Court made the following

                             O R D E R
SLP(C) No. 9201 of 2013

On the request of the learned counsel for the petitioner, case is adjourned for two weeks. SLP(C) No. 16583/2013 Tag the matter with SLP(C) No. 9201/2013.

(Neeta)                                  (Usha Sharma)
Sr. P.A.                                  Court Master