Supreme Court - Daily Orders
Punjab National Bank vs Ashwani Kumar Sharma on 30 August, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.38 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.24302/2016
(Arising out of impugned final judgment and order dated 20/06/2016
in WA No. 252/2016 passed by the High Court of M.P. at Jabalpur)
PUNJAB NATIONAL BANK AND ORS. Petitioner(s)
VERSUS
ASHWANI KUMAR SHARMA Respondent(s)
(With interim relief and office report)
Date : 30/08/2016 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) Mr. Rajesh Kumar, Adv.
Mr. Gaurav Kumar Singh, Adv.
Mr. Rakesh Chaurasiya, Adv.
Mr. Anant Gautam, Adv.
For M/s Mitter & Mitter Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(RASHMI DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.09.01
10:40:44 IST
Reason: