Supreme Court - Daily Orders
India Finlease Securities Ltd. vs Indian Overseas Bank . on 15 December, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.5 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
I.A. 4/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
7595/2013
(Arising out of impugned final judgment and order dated 12/09/2012
in WA No. 893/2012 passed by the High Court Of A.P. At Hyderabad)
INDIA FINLEASE SECURITIES LTD. Petitioner(s)
VERSUS
INDIAN OVERSEAS BANK & ORS. Respondent(s)
(for modification of court's order dated 29.4.2014 and office
report)
Date : 15/12/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. P.P. Rao, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Praseena Elizabeth Joseph, Adv.
Ms. Akanksha Mehra, Adv.
M/s. Lawyer S Knit & Co,Adv.
For Respondent(s) Mr. Jos Chiramal, Adv.
Mr. Param Mishra, Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. B. Adinarayana Rao, Sr. Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Pawanshree Agrawal, Adv.
Mr. Akarsh Garg, Adv.
Mr. I.P.S. Obri, Adv.
Mr. Ganesh Kamath, Adv.
for M/s. M. V. Kini & Associates,Adv.
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2014.12.15
17:52:30 IST
Reason:
-2-
UPON hearing the counsel the Court made the following
O R D E R
IA No. 4/2014 is dismissed as not pressed. List the special leave petition on a non-miscellaneous day in the first week of April, 2015.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER