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State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 11 March, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.52                                   COURT NO.5                 SECTION XII-A

                                   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).     18906/2018

     (Arising out of impugned final judgment and order dated 06-04-2018
     in WP No. 36677/2017 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     STATE BANK OF INDIA & ORS.                                                 Petitioner(s)

                                                         VERSUS

     M/S VENSHIV PHARMA CHEM (P) LTD. & ORS.                                    Respondent(s)

     (IA   NO.146114/2018                       (Application   for   impleadment     as   party
     respondent)

     Date : 11-03-2019 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                    Mr.   C.A. Sundaram, Sr. Adv.
                                          Mr.   A. V. Rangam, AOR
                                          Mr.   Buddy A. Ranganadhan, Adv.
                                          Ms.   Stuti Krishan, Adv.
                                          Mr.   Rounak Jain, Adv.

     For Respondent(s)                    Mr.   B. Adinarayana Rao, Sr. Adv.
                                          Mr.   Siddharth C.B., Adv.
                                          Mr.   B. Suyodhan, Adv.
                                          Ms.   Tatini Basu, AOR

                                          Mr. Amit Agrawal, AOR
                                          Aanchal Tikmani, Adv.

                                          Mr. Kotla Harshavardhan, Adv.
                                          Mr. Yadav Narender Singh, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Application for impleadment is allowed.

Leave granted.

Reason: Hearing expedited.

(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR