Supreme Court - Daily Orders
Uco Bank vs Core Minerals on 15 September, 2014
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.22 COURT NO.1 SECTION XIA
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)......CC No(s).
11985-11986/2014
(Arising out of impugned final judgment and order dated 17/10/2012
in COPET No. 18/2011 and order dated 25/02/2014 in Misc. Case No. 1
of 2014 in COPET No. 18/2011 passed by the High Court of Orissa At
Cuttack)
UCO BANK Petitioner(s)
VERSUS
CORE MINERALS AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP and permission to file
additional documents and office report)
Date : 15/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vivek K. Tankha, Sr. Adv.
Ms. Pooja Singh, Adv.
Mr. Rishabh Sancheti,Adv.
Mr. Varun Tankha, Adv.
Mr. D. Kumaran, Adv.
Ms. Arti Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Special leave petition against the order dated 17.10.2012 is dismissed on the ground of delay.
Insofar as special leave petition against the order dated 25.2.2014 is concerned, delay condoned.
we find no justification to invoke our jurisdiction under Article 136 of the Constitution.
Signature Not Verified Special leave petition is, accordingly, dismissed. Digitally signed by Pardeep Kumar Date: 2014.09.17 13:26:00 SAST Reason: (PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER