Supreme Court - Daily Orders
Anjali Jain And Ors. vs Central Bank Of India And Ors. on 19 February, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.5 COURT NO.3 SECTION IV-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). 1360/2016
(Arising out of impugned final judgment and order dated 21-08-2015
in WP No. 12063/2015 passed by the High Court Of M.P.Principal Seat
At Jabalpur)
ANJALI JAIN & ANR. Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA AND ORS. Respondent(s)
(IA 3/2016 FOR EXEMPTION FROM FILING O.T.)
Date : 19-02-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pooja Shrivastava, Adv.
Mr. Akshat Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Application for exemption from filing official translation is allowed.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2018.02.20
10:58:12 IST
Reason: