Supreme Court - Daily Orders
M/S United Steel Allied Industires Pvt ... vs M/S Indian Bank on 1 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.32 COURT NO.5 SECTION XIIA
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).31877-31878/2014
(Arising out of impugned final judgment and order dated 11/11/2014
WA No. 1424/2013 and OSA No. 34/2013 in passed by the High Court of
A.P. at Hyderabad)
M/S UNITED STEEL ALLIED INDUSTIRES PVT LTD Petitioner(s)
VERSUS
M/S INDIAN BANK AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief)
Date : 01/12/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Kapil Sibal, Sr.Adv.
Mr.A.Ramesh, Adv.
Mr. R. Chandrachud, Adv.
Mr.Syed Ahmed, Adv.
Ms.Shilpi Gupta, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
COURT MASTER COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2014.12.02
17:16:16 IST
Reason: