Supreme Court - Daily Orders
Rakesh Agarwal vs State Bank Of India . on 14 February, 2014
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ITEM NO.53 COURT NO.10 SECTION XI
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 (Civil) No(s).18535/2013
(From the judgement and order dated 11/01/2013 in WA No.68927/2006 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
RAKESH AGARWAL Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
(With prayer for interim relief and office report )
Date: 14/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Ms. Preetika Dwivedi, Adv.
Mr. Garvesh Kabra,Adv.
For Respondent(s) Mr. Vikas Singh, Sr.Adv.
Mr. Sanjay Kapur,Adv.
Ms. Priyanka Das, Adv.
Mr. Anmol Chandan, Adv.
Ms. Lekha Vishwanatgh, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Ms. Preetika Dwivedi learned counsel in support of this petition appearing for petitioner and Mr. Vikas Singh learned senior counsel for respondents.
In spite of best efforts made by the counsel for petitioner, we are not inclined to interfere in view of the facts of the case. The special leave petition is, therefore, dismissed.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master