Supreme Court - Daily Orders
Vijay Bansal vs The Faridkot Central Cooperative Bank ... on 1 August, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.23 COURT NO.4 SECTION IV-B
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. 20335/2025
[Arising out of impugned final judgment and order dated 28-05-2025
in ESA No. 10/2024 passed by the High Court of Punjab & Haryana at
Chandigarh]
VIJAY BANSAL & ORS. Petitioner(s)
VERSUS
THE FARIDKOT CENTRAL COOPERATIVE BANK LIMITED & ORS. Respondent(s)
(FOR ADMISSION)
Date : 01-08-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :
Mr. Anantha Narayana M.g., AOR
Mr. Sunny K. Singla, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1) After hearing learned counsel, we see no reason and ground to interfere with the order impugned. Accordingly, the special leave petition is dismissed. Pending application(s), if any, shall stand disposed of.
(NIDHI AHUJA) (NAND KISHOR)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2025.08.02
13:14:57 IST
Reason: