Supreme Court - Daily Orders
Tej Singh vs Icici Bank Ltd. on 4 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.16 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)...CC Nos.22239-22240/2015
(Arising out of impugned final judgments and orders dated
09/07/2015 in SBCSA No. 135/1991 and 24/08/2015 in SBCRP No.
28/2015 passed by the High Court of Rajasthan at Jodhpur)
TEJ SINGH Petitioner(s)
VERSUS
ICICI BANK LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. H.D. Thanvi, Adv.
For Mr. Rishi Matoliya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing official translation is allowed.
Delay condoned.
Heard learned counsel for the petitioner and perused the relevant material. We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2016.01.05 10:46:19 IST Reason: (Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master