Supreme Court - Daily Orders
M/S Bhanu Constructions Company ... vs The Recovery Officer, Debt Recovery ... on 13 April, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.27 COURT NO.8 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). 6752/2015
(Arising out of impugned final judgment and order dated 05/09/2014
in WP No. 19891/2014 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
M/S BHANU CONSTRUCTIONS COMPANY LIMITED AND ANR Petitioner(s)
VERSUS
THE RECOVERY OFFICER, DEBT RECOVERY TRIBUNAL, ANDHRA PRADESH AND
OTHERS Respondent(s)
(With interim relief and office report)
Date : 13/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. A.K. Ganguli,Sr.Adv.
Mr. Y. Raja Gopala Rao,Adv.
Ms. Y.Vismai Rao,Adv.
Mr. Hitendera Nath Rath,Adv.
Mr. Sudheer Kumar Reddy,Adv.
For Respondent(s) Mr. N.K. Mody, Sr.Adv.
Mr. Amit Arjariya,Adv.
Mr. Sateesh Galla,Adv.
Mr. N. Rajaraman,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard 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 Signature Not Verified dismissed.
Digitally signed by Madhu Bala Date: 2015.04.13 17:58:14 IST Reason: (MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER