Supreme Court - Daily Orders
B. Srinivasa Rao vs State Bank Of India on 19 July, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao, Navin Sinha
ITEM NO.7 COURT NO.4 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). 901/2017
(Arising out of impugned final judgment and order dated 12-04-2016
in WP No. 39843/2015 passed by the High Court Of Judicature At
Hyderabad for The State of Telangana and the State of Andhra
Pradesh)
B. SRINIVASA RAO & ORS. Petitioner(s)
VERSUS
STATE BANK OF INDIA & ANR. Respondent(s)
Date : 19-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Subramonium Prasad, Sr. Adv.
Mr. Abhay Kumar, AOR
Ms. Ila Haldiq, Adv.
Mr. utkarsh Srivastava, Adv.
Mr. Himanshu, Adv.
For Respondent(s) Mr. Ankur Mittal, AOR
Mr. Abhay Gupta, Adv.
Mr. K. Subba Rao, Adv.
Mr. P. Rama Sharana Sharma, Adv.
Mr. Aniruddha P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The Special leave petition is dismissed.
The amount deposited by the petitioners in this Signature Not Verified Registry with interest accrued thereon be refunded to Digitally signed by NEETU KHAJURIA Date: 2017.07.20 the petitioners.
18:03:02 IST Reason:
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER