Supreme Court - Daily Orders
Deccan Chronicles Holdings Ltd vs Canara Bank on 14 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.14 COURT NO.7 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). 29548/2014
(Arising out of impugned final judgment and order dated 25/07/2014
in WP No. 14694/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
DECCAN CHRONICLES HOLDINGS LTD Petitioner(s)
VERSUS
CANARA BANK Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to bring on record subsequent facts and
documents and interim relief and office report)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Gaurab Banaerji,Sr.Adv.
Mr. Alok Dhir,Adv.
Mr. Apoorve Karol,Adv.
Mr. Vaibhav Tyagi,Adv.
Mr. Rahul Pratap,Adv.
Mr. Sahil Tagotra,Adv.
Mr. Sachin Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
[O.P. SHARMA] [RENU DIWAN] COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Om Parkash Sharma Date: 2014.11.14 16:59:54 IST Reason: