Supreme Court - Daily Orders
Keshavamurthy Sundaresan vs Chairman, State Bank Of India . on 12 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.64 COURT NO.5 SECTION IVA
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). 15596/2014
(Arising out of impugned final judgment and order dated 26/02/2014
in WA No. 1571/2012 passed by the High Court Of Karnataka At
Bangalore)
KESHAVAMURTHY SUNDARESAN Petitioner(s)
VERSUS
CHAIRMAN, STATE BANK OF INDIA & ORS. Respondent(s)
(with office report)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Avni Singh, Adv.
Ms. Udita Singh, Adv.
Mr. Lakshmi Raman Singh,Adv.
For Respondent(s) Mr. P.S. Patwalia, ASG
Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Shubhra Kapur, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after two weeks, as prayed for.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.07.12
16:51:47 IST
Reason: